KARNATAKA SAKAALA SERVICES ACT, 2011
An Act to provide for guarantee of services to citizens in the State of Karnataka within the stipulated time limit and for matters connected therewith and incidental thereto.
- Act number
- Act 1 of 2012
- Year
- 2012
- Enacted on
- 29-12-2011
- In force from
- 02-01-2012
- Jurisdiction
- Karnataka State Act
- Subjects
- Administrative Law, Public Service
Read the full text of KARNATAKA SAKAALA SERVICES ACT, 2011 section by section on LawLens.
Official source: India Code