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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Karnataka - Subsection

Section 38(2)(a) in Karnataka Panchayat Raj Act, 1993

(a)unless a declaration as to the identity of the publisher thereof, signed by him and attested by two persons to whom he is personally known is delivered by him to the printer in duplicate; and