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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(c) in The Karnataka Oil Palm (Regulation of Cultivation, Production and Processing) Act, 2013

(c)to review the functioning of each of the entrepreneurs, from time to time, with respect to the objectives envisaged or targets assigned and take appropriate decisions in the interest of efficient functioning of the project as envisaged in Memorandum of Agreement ;