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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(2) in Karnataka Khadi and Village Industries Act, 1956

(2)[ The State Government may, from among officers of the Central Government or the State Government appoint a Financial Adviser and Chief Accounts Officer to the Board [x x x] [Substituted by Act 9 of 1973 w.e.f. 8.5.1973.]].