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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(3)(i) in Karnataka State Civil Services Act, 1978

(i)made by the Governor under clause (3) of article 187 of the Constitution of India regulating the recruitment and conditions of service of persons appointed to the Secretarial staff of the Houses of Legislature;