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[Cites 0, Cited by 0] [Section 25(5)] [Section 25] [Entire Act]

Greater Bengaluru City Corporation -

Section 25(5)(b) in Bangalore Water Supply and Sewerage Act, 1964

(b)cause the accounts of the Board to be published in the manner prescribed by [regulations] [Substituted by Act 6 of 1966 w.e.f. 17.3.1966.] and make available copies thereof on sale at a reasonable price.