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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(3) in Karnataka Khadi and Village Industries Act, 1956

(3)The remuneration, allowances and conditions of service of the 1[Chief Executive Officer and the Financial Adviser and Chief Accounts Officer]1 shall be such as the State Government may specify, and their remuneration and allowances shall be paid from the funds of the Board.