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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Karnataka - Subsection

Section 27(1) in The Karnataka Scheduled Castes Sub-Plan And Tribal Sub-Plan (Planning, Allocation And Utilization Of Financial Resources) Act, 2013

(1)Subject to the other provisions of this Act, the Government may, by notification after previous publication make rules for carrying out all or any of the purposes of this Act.