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[Cites 0, Cited by 0] [Section 27A] [Entire Act]

State of Karnataka - Subsection

Section 27A(5A) in The Karnataka Societies Registration Act, 1960.

(5A)the State Government may, if it thinks fit, appoint an Advisory Council to advise and assist the administrator appointed under sub-section (1) in the exercise of the powers and performance and discharge of the duties and functions conferred or imposed on him under this Act. The members of the Advisory Council shall hold office during the pleasure of the State Government.