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 19] [Entire Act] State of Karnataka - Subsection Section 19(3) in The Bayaluseeme Development Board Act, 1994. (3)Except as otherwise directed by the State Government, all money credited to the Fund shall be invested in any Scheduled Bank.
