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State of Karnataka - Section

Section 28 in Karnataka Secondary Education Examination Board Act, 1966

28. Making of first regulations and bye-laws.

- Notwithstanding anything contained in section 26 or section 31, the first regulations and the first bye-laws shall be made by the State Government and they shall continue in force till new regulations or bye-laws are made by the Board under the said sections and approved by the State Government.