Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] State of Karnataka - Subsection Section 30(3) in The Krantiveera Sangolli Rayanna Kshetra Development Authority Act, 2016 (3)Except as otherwise directed by the Government all moneys credited to the Fund shall be invested in any Scheduled Bank or in the Government Treasury.
