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[Cites 0, Cited by 0] [Section 3(38c)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(38c)(c) in The Karnataka General Clauses Act, 1899

(c)[ as respect anything done or to be done after 1st November, 1973 shall mean the Governor of the State of Karnataka;] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973]]