Section 32(2) in Karnataka Ayurvedic, Naturopathy, Siddha, Unani And Yoga Practitioners' Registration And Medical Practitioners' Miscellaneous Provisions Act, 1961
(2)When the State Government has dissolved the Board under sub-section (1), it shall take steps as soon as may be convenient to constitute a new Board under section 3 and thereupon the property and funds referred to in sub-section (1) shall revest in the Board so constituted.
