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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(6) in The Karnataka Information Technology Investment Regions Act, 2010

(6)"High Powered Committee" means the High Powered Committee constituted by the Government of India vide Policy Resolution dated 28th May 2008 of the Ministry of Communication and Information Technology, New Delhi;