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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Karnataka - Subsection

Section 24(1) in Karnataka Secondary Education Examination Board Act, 1966

(1)The Board shall have its own fund and the following moneys shall be placed to the credit thereof:-
(a)fees and charges levied by the Board;
(b)contribution, if any, paid by the State Government; and
(c)any money received by or on behalf of the Board.