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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(1)(b) in Karnataka(Belgaum and Gulbarga Areas) Religious and Charitable Inams Abolition Act, 1973

(b)"appointed date" means the date appointed under sub-section (4) of section 1;