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

State of Karnataka - Subsection

Section 12(1) in Karnataka State Commission for Women Act, 1995

(1)The Commission shall prepare every year before such date and in such form, as may be prescribed a budget estimate of its income and expenditure for the financial year to commence on the first day of April next following and shall forward it to the Government.