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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(2)(c) in The Karnataka State Minorities Commission Act 1994

(c)any other matter which is to be or may be prescribed in pursuance of the provisions of the Act and that provision is in the opinion of the Government, necessary for the prop-er implementation of this Act.