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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(1) in The Bayaluseeme Development Board Act, 1994.

(1)As soon as may be, after the commencement of this Act, there shall be established for the purposes of this Act, a Board for Bayaluseeme to be called the Bayaluseeme Development Board, with its head-quarters at Chitradurga.