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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Karnataka - Subsection

Section 25(2)(b) in Karnataka Industrial Areas Development Act, 1966

(b)reference to "public premises" in that Act and those rules shall be deemed to be references to premises of the Board, and references to "the State Government" in sections 6, 7, 8,[14, 15, 16 and 17] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973] of that Act shall be deemed to be references to the Board.