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 1] [Section 6] [Entire Act] State of Karnataka - Subsection Section 6(1) in Karnataka Housing Board Act, 1962 (1)The Chairman and every [other non-official member] [Substituted by Act 24 of 2016 w.e.f. 28.07.2016.] shall hold office during the pleasure of the State Government.
