Legal Document View

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
[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(1)(a) in Karnataka Khadi and Village Industries Act, 1956

(a)no contract involving an expenditure of rupees one lakh and more shall be made without the previous sanction of the State Government,