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

State of Karnataka - Subsection

Section 12(2) in The Karnataka State Minorities Commission Act 1994

(2)The Government shall, after due appropriation made by the State Legislature by law in this be-half, pay to the Commission, by way of grants such sums of money as the Government may think fit for being utilised for the purpose of this Act.