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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(3) in The Karnataka Conduct Of Government Business In The State Legislature Act, 2005

(3)The Committee shall also co-ordinate the needs of the different departments of the State Government and taking into consideration the requirement of all the administrative departments recommend to the Speaker of the Legislative Assembly and the Chairman of the Legislative Council to provide for conduct of Government business in the respective Houses of the State Legislature.