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

State of Uttarakhand - Subsection

Section 27(2)(l) in Uttarakhand Scheduled Castes Sub-Plan and Tribal Sub-Plan (Planning, Allocation and Utilization) Act, 2013

(l)institutional strengthening at State, district and sub-district level for ensuring effective implementation, awareness, mass contact programme and monitoring of Scheduled Castes Sub-Plan and Tribal Sub-Plan;