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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(2)(i) in The Bayaluseeme Development Board Act, 1994.

(i)all grants, subventions, donations and gifts made by the Central Government, State Government, any local authority, any body whether incorporated or not or any persons;