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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(1) in The Karnataka Border Area Development Authority Act, 2010

(1)As soon as may be, after the commencement of this Act there shall be established for the purposes of this Act, an Authority for development of the border areas of Karnataka to be called the Karnataka Border Area Development Authority with its head-quarters at Bangalore.