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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Karnataka - Subsection

Section 43(4) in Rajiv Gandhi University of Health Sciences Act, 1994

(4)The accounts so audited shall be placed before the Syndicate and the Senate and thereafter transmitted to the State Government with comments along with the resolution of the Senate before 30th of September every year. The State Government shall place the same before both the houses of the State Legislature at their next earliest session]