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

State of Kerala - Subsection

Section 25(3) in The Kerala Ground Water (Control and Regulation) Act, 2002

(3)The accounts of the Authority as audited and certifies together with the audit report there on shall be forwarded annually to the Government and the Government shall, as early as possible cause the same to be laid before the Legislative Assembly.