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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Karnataka - Subsection

Section 31(2)(i) in Karnataka Khadi and Village Industries Act, 1956

(i)remuneration, allowances and other conditions of service of members of the staff of the Board and the [functions of [the Chief Executive Officer and the Financial Adviser and Chief Accounts Officer] [Substituted by Act 9 of 1973 w.e.f. 8.5.1973.]] of the Board;