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[Cites 0, Cited by 0] [Section 136A] [Entire Act]

State of Karnataka - Subsection

Section 136A(2) in Karnataka Panchayat Raj Act, 1993

(2)Where a member, after filing a declaration under sub-section (1), acquires or disposes any asset he shall file further declaration to this effect before the State Election Commission or competent authority, within three months from the date of such acquisition or disposal, as the case may be.