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[Cites 0, Cited by 0] [Section 98B] [Entire Act]

State of Karnataka - Subsection

Section 98B(2A) in Karnataka Forest Act, 1963

(2A)The amounts referred to in sub-section (2) shall first be credited to the Consolidated Fund of the State and under appropriation duly made by law in this behalf, be entered in and transferred to the Karnataka Forest Development Fund.] [Sub-section 2 and 2A Substituted by Act 10 of 1989 w.e.f. 16.3.1989.]