Section 3(1)(b) in The Karnataka Public Moneys (Recovery Of Dues) Act, 1979

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State of Karnataka - Subsection

Section 3(1)(b) in The Karnataka Public Moneys (Recovery Of Dues) Act, 1979

(b)having become liable under the conditions of the grant to refund the grant or any portion thereof, makes any default in the refund of such grant or portion or any instalment thereof; or

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State of Karnataka - Subsection

Section 3(1)(b) in The Karnataka Public Moneys (Recovery Of Dues) Act, 1979