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[Cites 0, Cited by 2] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(2) in The Karnataka Prohibition Act, 1961

(2)The Board of Experts constituted under sub-section (1) shall consist of such members, not less than three in number, with such qualifications as may be prescribed by rules. The members so appointed shall hold office during the pleasure of the State Government.