Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Karnataka - Subsection Section 7(2) in Basavakalyan Development Board Rules, 2005 (2)The Board shall also dispose of unserviceable goods as per the provisions of Karnataka State Financial Code. 1958 after obtaining previous approval of the Government.
