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 4] [Entire Act] State of Karnataka - Subsection Section 4(p) in The Karnataka Local Fund Authorities Fiscal Responsibility Act, 2003 (p)ensuring that local fund authority uses resources in ways that give best value for money, and also ensure that public assets are put to best possible use;
