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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(39A) in Karnataka Municipal Corporations Act, 1976

(39A)[ "State Election Commission" means the State Election Commission constituted under section 308 of the Karnataka Panchayat Raj Act, 1993.] [Inserted by Act 35 of 1994 w.e.f. 1.6.1994.]