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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(3) in The Mythic Society (Dissolution and Management) Act, 1976

(3)Notwithstanding anything contained in sub-section (2), the Board shall not, except with the previous approval of the State Government, sell or otherwise dispose of any property belonging to it.