Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Karnataka - Section Section 5 in Karnataka Urban Water Supply and Drainage Board Act, 1973 5. Appointment of Chairman, the Managing Director and Directors to be notified. - The appointment of the Chairman, the Managing Director and the official and non-official directors shall be notified in the official Gazette.
