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] [Entire Act] State of Karnataka - Section Section 25 in The Bayaluseeme Development Board Act, 1994. 25. Report.- The Board shall before such date, in such form and at such interval as may be prescribed, submit the prescribed report to the State Government.
