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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Karnataka - Subsection

Section 30(2)(iii) in The Krantiveera Sangolli Rayanna Kshetra Development Authority Act, 2016

(iii)all other sums received by or on behalf of the Authority from any source whatsoever.