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

State of Karnataka - Subsection

Section 3(4) in The Karnataka Appellate Tribunal Act, 1976

(4)If, by reason of any decrease in the business of the Tribunal or otherwise, it appears to the State Government that the number of members of the Tribunal should for the time being be reduced, the State Government may, by notification reduce the number of members.