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[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(4)(a) in Kudala Sangama Development Board Act, 1994

(a)the Chief Minister, who shall be the [ex-officio Chairman] [Substituted by Act 21 of 1997 w.e.f. 29.9.1997.] of the Board;