Section 3(1)(A) in The Karnataka Public Moneys (Recovery Of Dues) Act, 1979

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State of Karnataka - Subsection

Section 3(1)(A) in The Karnataka Public Moneys (Recovery Of Dues) Act, 1979

(A)to any agreement relating to a loan, advance or grant given to him or relating to credit in respect of, or relating to hire-purchase of goods sold to him by the State Government or the Corporation, by way of financial assistance; or

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State of Karnataka - Subsection

Section 3(1)(A) in The Karnataka Public Moneys (Recovery Of Dues) Act, 1979