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[Cites 0, Cited by 0] [Section 91(1)] [Section 91] [Entire Act]

State of Karnataka - Subsection

Section 91(1)(c) in Karnataka Municipal Corporations Act, 1976

(c)any other matter which is incidental to or necessary for the purpose of regulating the appointment and conditions of service of persons appointed to services and posts under the corporation and any other matter for which, in the opinion of the Government, provision should be made by rules.