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 8] [Entire Act] State of Karnataka - Subsection Section 8(2) in Karnataka Housing Board Act, 1962 (2)Notwithstanding anything contained in this Act, the continuing [non official member] [Substituted by Act 24 of 2016 w.e.f. 28.07.2016.]]may during such vacancy act, as if no vacancy had occurred.
