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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(1)(iii) in The Karnataka Oil Palm (Regulation of Cultivation, Production and Processing) Act, 2013

(iii)to monitor the progress achieved by each of the entrepreneurs in the development of oil palm and make suitable recommendations to Project Management Committee for decisions.