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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(3) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011

(3)If any member, being an officer of the Government is unable to attend any meeting of the Authority he may under intimation to the Chairperson, authorise his representative to attend meeting in writing, to do so.