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[Cites 0, Cited by 0] [Section 2(12)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(12)(e) in The Karnataka Lokayukta Act, 1984

(e)the Chairman and the Vice-Chairman (by whatever name called) or a member of a local authority in the State of Karnataka or a statutory body or corporation established by or under any law of the State Legislature, including a co-operative society, or a Government Company within the meaning of section 617 of the Companies Act, 1956 and such other corporations or boards as the State government may, having regard to its financial interest in such corporations or boards, by notification, from time to time, specify;