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[Cites 0, Cited by 0] [Section 30A(2)] [Section 30A] [Entire Act]

State of Karnataka - Subsection

Section 30A(2)(c) in Karnataka Khadi and Village Industries Act, 1956

(c)all rights, obligations and liabilities (including any liabilities under any contract) of the Board shall become the rights, obligations and liabilities of the State Government.]