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[Cites 0, Cited by 1] [Section 25(2)] [Section 25] [Entire Act]

State of Karnataka - Subsection

Section 25(2)(a) in Karnataka Industrial Areas Development Act, 1966

(a)the State Government may appoint any officer whether under the Government or the Board, as it thinks fit, to be the competent officer for the purposes of the aforesaid Act;