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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(1) in The Karnataka Legislature Salaries, Pensions And Allowances Act, 1956

(1)The State Government may, by notification in the [Karnataka Gazette] [Adapted by the Adaptations of Laws Order 1973 w.e.f. 1.11.1973], make rules for carrying out the purposes of this Act.