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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Karnataka - Subsection

Section 18(2) in Karnataka State Public Records Act, 2010

(2)Every order made under sub-section (1) shall be laid, as soon as may be, after it is made, before each House of the State Legislature.The above translation of PÀ£ÁðlPÀgÁdå ¸ÁªÀðd¤PÀzÁR¯ÉUÀ¼À C¢s¤AiÀĪÀÄ, 2010 (2011 gÀPÀ£ÁðlPÀ C¢s¤AiÀĪÀĸÀASÉå: 9) be published in the official Gazette under clause (3) of Article 348 of the Constitution of India.