KARNATAKA CONDUCT OF GOVERNMENT BUSINESS IN THE STATE LEGISLATURE ACT, 2005

An Act to provide for a certain minimum number of days of conduct of Government business in the State Legislature and matters connected therewith or incidental thereto

Act number

Act 26 of 2005

Year

2005

Enacted on

24-08-2005

In force from

15-10-2005

Jurisdiction

Karnataka State Act

Read the full text of KARNATAKA CONDUCT OF GOVERNMENT BUSINESS IN THE STATE LEGISLATURE ACT, 2005 section by section on LawLens.

Official source: India Code