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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Karnataka - Subsection

Section 31(3) in The Karnataka Prohibition Of Beggary Act, 1975

(3)The local authority shall be entitled to deduct as the cost of collection ten percent of the amount collected under sub-section (2) and the balance shall be paid by such local authority to the Committee constituted under sub-section (2) of section 30, within such time and in such manner as the Government may direct.