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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(xvii) in Karnataka State Road Safety Authority Act, 2017

(xvii)to ensure the implementation of action plan and to revise it from time to time as per the directions of the Hon'ble Supreme Court Committee on Road Safety by the entire stake holding departments viz., PWP& IWTD, Panchayat Raj Engineering department, Police, Transport, Education, Health, Urban Development, Excise etc.,