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[Cites 0, Cited by 0] [Section 421] [Entire Act]

State of Karnataka - Subsection

Section 421(4) in Karnataka Municipal Corporations Act, 1976

(4)All reference made in this Act to any of the aforesaid Schedules shall be construed as referring to such Schedules as for the time being amended in exercise of the powers conferred by sub-section (3).