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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(1) in Karnataka Co-Operative Textile Mills (Acquisition and Transfer) Act, 1986

(1)The Government shall for the purpose of disbursing the amounts payable under sections 9 and 10, by notification in the official Gazette, appoint a Commissioner of Payments.