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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Karnataka - Subsection

Section 38(2)(l) in Karnataka Municipalities Act, 1964

(l)any other matter relating to elections or election disputes in respect of which the Government deems it necessary to make rules under this section or in respect of which this Act makes no provision or makes insufficient provision and provision is, in the opinion of the Government necessary.