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[Cites 0, Cited by 0] [Section 29(4)] [Section 29] [Entire Act]

State of Karnataka - Subsection

Section 29(4)(c) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(c)any corresponding new bank as defined in the Banking Companies (Acquisition and Transfer of Undertaking) Act, 1970 (Central Act 5 of 1970) and the said account shall be operated upon by such officers of the Board as may be authorized by the Board and in such manner as may be prescribed: