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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(h) in The Kannada Development Authority Act 1994

(h)examine whether the regional language as being used in the forms, notices and name plates that are in day to day use in accordance with the language policy of the Central Government in the offices of the Central Government, banks, post offices and in other offices and undertakings which have more public contacts in the State and to conduct correspondence with those offices in this connections;