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[Cites 0, Cited by 2] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(1) in Karnataka Industrial Areas Development Act, 1966

(1)The State Government shall appoint an officer of the State Government as the Executive Member of the Board who shall be the Chief Executive Officer of the Board. His terms and conditions of office shall be such as may be determined by the State Government.