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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(2) in Karnataka State Commission for Women Act, 1995

(2)The Government shall, after due appropriation made by the State Legislature by law in this behalf, pay to the Commission by way of grants, such sums of money as it may think fit for being utilised for the purpose of this Act.