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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(1) in Karnataka Secondary Education Examination Board Act, 1966

(1)The salary and allowances of the [Director] [Substituted by Act 1 of 1995 w.e.f. 1.6.1995.], the Secretary and the other officers and servants of the Board shall be met from the Consolidated Fund of the State.