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[Cites 0, Cited by 0] [Section 123] [Entire Act]

Greater Bengaluru City Corporation -

Section 123(2) in Bangalore Water Supply and Sewerage Act, 1964

(2)The Board may employ any officer or other employee transferred under subsection (1) in the discharge of such functions under this Act as it may think proper and every such officer or other employee shall discharge those functions accordingly.