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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(3) in Karnataka Housing Board Act, 1962

(3)Every contract made by the [Housing Commissioner] [Substituted by Act 10 of 1974 w.e.f. 3.11.1973.] on behalf of the Board shall, subject to the provisions of this section, be entered into in such manner and form as may be prescribed.