Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Karnataka - Section

Section 38 in Sri Malai Mahadeswaraswamy Kshethra Development Authority Act, 2013

38. Power to make regulations.-

The Authority may subject to the provisions of this Act and the rules made under section 37 and with the previous sanction of the State Government, bynotification make regulations to carry out the purposes of this Act.