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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(5) in Karnataka State Civil Services Act, 1978

(5)In the Karnataka Municipal Corporations Act, 1976 (Karnataka Act 14 of 1977) in sub-section (2) of section 83, for the words and figures "under the rules framed under the proviso to Article 309 of the Constitution of India" the words "to them" shall be substituted.