Section 27(2)(l) in The Karnataka Scheduled Castes Sub-Plan And Tribal Sub-Plan (Planning, Allocation And Utilization Of Financial Resources) Act, 2013

[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

(l)procedures for ensuring transparency and accountability in the implementation of Scheduled Castes Sub-Plan and Tribal Sub-Plan under section 23.

Legal Document View