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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(1)(a) in Karnataka Public Service Commission (Conduct of Business and Additional Functions) Act, 1959

(a)the Commission shall be the authority competent to conduct examinations for appointments to the services of local authorities and it shall be the duty of the Commission to conduct such examinations;