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State of Karnataka - Section

Section 89 in Karnataka Maritime Board Act, 2015

89. Publication of audit report.

(1)Within fourteen days after the audit and examination of the accounts of the Board have been completed, the auditor shall forward copies of the audit report to the Government and to the Board.
(2)The Government shall cause every audit report to be laid for not less than thirty days before the State Legislature as soon as may be after such report is received by the Government.