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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(2)(f) in Karnataka Housing Board Act, 1962

(f)[ the Additional Chief Secretary or the Principal Secretary or the Secretary to Government as the case may be, Energy Department, Government of Karnataka;] [Substituted by Act 24 of 2016 w.e.f. 28.07.2016.]