Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 262] [Entire Act] State of Karnataka - Subsection Section 262(3) in Karnataka Panchayat Raj Act, 1993 (3)The Government shall on receipt of the audit report of the Zilla Panchayats lay them before both the Houses of the State Legislature.
