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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(2)(g) in Sri Malai Mahadeswaraswamy Kshethra Development Authority Act, 2013

(g)to furnish to the State Government a copy of the minutes of the proceedings of the Authority and any return, or other information which the State Government may, from time to time, call for;