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[Section 12]
[Entire Act]
State of Karnataka - Subsection
Section 12(1) in The Karnataka Information Technology Investment Regions Act, 2010
| (a) | The Hon'ble Chief Minister | Chairman |
| (b) | The Minister incharge of Information Technologyand Bio Technology | Vice-Chairman |
| (c) | The Minister incharge of Large and MediumIndustries. | Member |
| (d) | The Chief Secretary to Government of Karnataka | Member |
| (e) | The Principal Secretary to Government,Information Technology and Bio Technology | Member Secretary |