Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 503B(2)] [Section 503B] [Entire Act]

State of Karnataka - Subsection

Section 503B(2)(b) in Karnataka Municipal Corporations Act, 1976

(b)such number of representatives of,-
(i)the Government of India and the State Government as may be determined by the State Government, and nominated by the Government of India or as the case may be, the State Government;
(ii)such organisations and institutions as may be deemed necessary for carrying out of functions assigned to the committee, nominated by the State Government;