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

State of Karnataka - Subsection

Section 12(3) in The Karnataka State Minorities Commission Act 1994

(3)The Commission may spend such sums out of the grant as it thinks fit for performing the func-tions under this Act and such sums, shall be treated as expenditure payable out of the grants referred to in sub-section (2).