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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(2)(b) in Kudala Sangama Development Board Act, 1994

(b)all liabilities endorsable against the Board shall be endorsable against the State Government to the extent of the properties, funds and dues vested in and realised by the State Government.