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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19] [Entire Act] State of Karnataka - Subsection Section 19(c) in Karnataka Industrial Areas Development Act, 1966 (c)all moneys received by the Board from the disposal of lands, buildings and other properties movable and immovable, and from other transactions;
