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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(4) in Karnataka Housing Board Act, 1962

(4)The allowances to the Chairman and the [other non-official member] [Substituted by Act 24 of 2016 w.e.f. 28.07.2016] shall be paid from the funds of the Board and such allowances and other conditions of service shall be such as may be prescribed.]