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 0] [Section 148] [Entire Act] State of Karnataka - Subsection Section 148(1) in Karnataka Panchayat Raj Act, 1993 (1)A Taluk Panchayat shall have the following standing committees, namely,-(a)General Standing Committee;(b)Finance, Audit and Planning Committee;(c)Social Justice Committee.
