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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(1) in Karnataka Secondary Education Examination Board Act, 1966

(1)The Board shall consist of a Chairman, a Vice-Chairman and members as specified in this section. [The Commissioner for Public Instruction shall ex-officio be the Chairman of the Board;] [Inserted by Act 1 of 1995 w.e.f. 1.6.1995.]