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 0] [Section 21] [Entire Act] State of Karnataka - Subsection Section 21(4) in Karnataka Khadi and Village Industries Act, 1956 (4)All money belonging to the fund of the Board shall be deposited in such manner as the State Government may, by special or general order, direct.
