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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Karnataka - Subsection

Section 42(2) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(2)The Government shall, -
(a)cause the accounts of the Board together with the audit report thereon forwarded to it under sub-section (1) to be laid annually before the State Legislature ; and
(b)cause the accounts of the Board to be published in the prescribed manner and make available copies thereof for sale at a reasonable price.