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[Cites 0, Cited by 0] [Section 149A] [Entire Act]

State of Karnataka - Subsection

Section 149A(6) in Karnataka Municipal Corporations Act, 1976

(6)The Director of Urban Land Transport shall prepare Annual Report of the operation of the Fund and furnish the report to the State Government for laying before each House of the State Legislature. Audit report and compliance in this regard shall also be laid before each House of the Legislature.]