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[Cites 0, Cited by 2] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(1) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(1)The State Government may, by notification, appoint an Officer of the cadre of the Indian Administrative Service to be the Commissioner for Hindu Religious Institutions and Charitable Endowments for the State of Karnataka.