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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Karnataka - Subsection

Section 99(9) in Karnataka Municipal Corporations Act, 1976

(9)A corporation constituted upon the dissolution before the expiration of its duration shall continue only for the remainder of the period for which the dissolved corporation would have continued had it not been so dissolved.] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.]