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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Karnataka - Subsection

Section 29(2) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(2)The Board may accept loans, grants, subventions, donations and gifts from the Central Government or State Government or a local authority or any individual or body or organization whether incorporated or not, for all or any of the purposes of this Act.