Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10B] [Entire Act] State of Karnataka - Subsection Section 10B(a) in Karnataka Ministers Salaries And Allowances Act, 1956. (a)a sum equal to ten per cent of his salary as house rent, if he is in occupation of residence provided by the State Government;
