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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(1) in The Karnataka Regulation of Stone Crushers Act, 2011

(1)The Committee shall have and maintain a separate fund called Victim Relief Fund, to which shall be credited all moneys received by it through licence fee, fines and penalties levied by it, which shall be held, applied and disbursed in accordance with the provisions of this Act, and rules made thereunder.