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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Karnataka - Subsection

Section 28(2)(a) in The Basavakalyan Development Board Act, 2005

(a)the State Government may appoint any officer of the State Government or of the Board as it thinks fit, to be the competent officer for the purposes of the aforesaid Act;