Section 3(4)(g) in The Karnataka Local Fund Authorities Fiscal Responsibility Act, 2003

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State of Karnataka - Subsection

Section 3(4)(g) in The Karnataka Local Fund Authorities Fiscal Responsibility Act, 2003

(g)an evaluation as to how the current policies of the local fund authority are in conformity with the financial management principles set out in section 4 and the fiscal objectives set out in the Medium Term Fiscal Plan;

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State of Karnataka - Subsection

Section 3(4)(g) in The Karnataka Local Fund Authorities Fiscal Responsibility Act, 2003