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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Kerala - Subsection

Section 25(1) in The Kerala Ground Water (Control and Regulation) Act, 2002

(1)The Authority shall maintain true and proper accounts and other relevant records and prepare and annual statement and a balance sheet containing accounts of income and expenditure in such form and in such manner as may be prescribed.