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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(2) in The Karnataka Appellate Tribunal Act, 1976

(2)The State Government may, by notification, confer upon or entrust to the Tribunal any appellate or revisional powers or functions assigned to the Government or other authority or officer by or under any law for the time being in force and the Tribunal shall be competent to exercise the powers or discharge the functions so conferred or entrusted.