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

State of Karnataka - Subsection

Section 3(1) in The Karnataka State Minorities Commission Act 1994

(1)As soon as may be after the commencement of this Act, the Government shall constitute a body to be called as the Karnataka State Minorities Commission to exercise the powers con-ferred on and to perform the function assigned to it under this Act with its headquarters at Ban-galore.