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[Cites 0, Cited by 0] [Section 145(2)] [Section 145] [Entire Act]

State of Karnataka - Subsection

Section 145(2)(xxxvii) in The Karnataka Education Act, 1983

(xxxvii)the manner of services of notices, orders and other proceedings, of presenting appeals or applications for revision or review and the procedure for dealing with them and the fee in respect thereof;