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 30A(2)] [Section 30A] [Entire Act] State of Karnataka - Subsection Section 30A(2)(a) in Karnataka Khadi and Village Industries Act, 1956 (a)all properties and funds which immediately before the said date were in possession of the Board for the purpose of this Act shall vest in the State Government;