Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(1) in Chalukya's Heritage Area Management Authority Act, 2017

(1)As soon as may be after the commencement of this Act, there shall be established for the purposes of this Act, an Authority to be called the Chalukya's Heritage Area Management Authority.