Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

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

(o)"Tribal Sub-Plan (TSP)" means the Plan approved, by the State Council for inclusion in the annual plan of the Department, to bridge the gap in development of the Scheduled Tribes including the Scheduled Tribes component of general schemes;