Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13C] [Entire Act]

State of Karnataka - Subsection

Section 13C(3) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956

(3)The Fund shall be operated or administered or maintained by an authority called the Karnataka Legislators' Benevolent Fund Authority in accordance with such rules as may be prescribed.