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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Karnataka - Subsection

Section 14(5) in Kudala Sangama Development Board Act, 1994

(5)The Board may [by regulations specify the procedure] [Substituted by Act 21 of 1997 w.e.f. 29.9.1997.] with regard to the transaction of business at its meetings, not inconsistent with the provisions of this Act or the rules.