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

State of Karnataka - Subsection

Section 3(ia) in Karnataka Court-Fees and Suits Valuation Act, 1958

(ia)[ "Chief Controlling Revenue Authority" means the officer appointed by the State Government to be the Commissioner of Stamps for [Karnataka] [Inserted by Act 10 of 1964 w.e.f. 5.3.1964.];]