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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Karnataka - Subsection

Section 31(4) in The Basavakalyan Development Board Act, 2005

(4)The administrative expenses of the Board including the salaries, allowances and pension if any, payable to the Commissioner and other officer and employees of the Board shall be defrayed out of the fund of the Board.