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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Karnataka - Subsection

Section 38(2)(b) in Karnataka Panchayat Raj Act, 1993

(b)unless within a reasonable time after the printing of the documents, one copy of the declaration is sent by the printer, together with one copy of the document to the District Magistrate.