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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(4)(g) in The Basavakalyan Development Board Act, 2005

(g)not exceeding five members nominated by the State Government who have served the cause espoused by Lord Basaveshwara, out of whom one person shall be a person who has held the office of Chief Engineer, Civil;