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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Karnataka - Subsection

Section 23(1) in The Karnataka Scheduled Castes Sub-Plan And Tribal Sub-Plan (Planning, Allocation And Utilization Of Financial Resources) Act, 2013

(1)Each department shall ensure transparency and accountability at all levels in the implementation of the Schedule castes Sub-Plan and Tribal SubPlan schemes.