Section 3(1)(c) in The Karnataka Public Moneys (Recovery Of Dues) Act, 1979

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

(c)otherwise fails to comply with the terms of the agreement, then,-

(i)in the case of the State Government, such officer as the State Government may by notification authorise in this behalf;

(ii)in the case of a Corporation or a Government Company, the Managing Director thereof; and

(iii)in the case of banking company, the local agent thereof by whatever name called,

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