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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Karnataka - Subsection

Section 29(1) in Roerich and Devikarani Roerich Estate (Acquisition and Transfer) Act, 1996

(1)The State Government shall annually appoint an auditor to audit the accounts of the Board and fix the remuneration which shall be paid to such auditor from the Board Fund. The auditor shall send his report to the State Government.