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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Kerala - Subsection

Section 18(4) in Non-Resident Indians' (Keralites) Commission Act, 2015

(4)The accounts of the Commission, as certified by the Accountant General or any other person appointed by him this behalf, together with the audit report thereon shall be forwarded annually to the Government by the Commission and the Government shall cause the report be laid within a period of six months from the date of its receipt before the Legislative Assembly.