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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(2)(b) in Sri Malai Mahadeshwaraswamy Kshetra Development Authority Act, 2013

(b)to borrow any sum required for the purposes of this Act from time to time with the previous sanction of the State Government and subject to such conditions as may be prescribed in this behalf;[A compliance report shall be submitted to the State Government in this behalf.] [Inserted by Act 36 of 2014 w.e.f. 06.09.2014.]