Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Section 4] [Entire Act] State of Karnataka - Subsection Section 4(2) in Karnataka Urban Water Supply and Drainage Board Act, 1973 (2)The Chairman and the Managing Director shall posses the prescribed qualifications. They and the other directors shall be appointed by the Government.
