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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Karnataka - Subsection

Section 24(4) in National Law School of India Act, 1986

(4)The Annual Accounts shall be considered by the General Council at its annual meeting. The General Council may pass resolutions with reference thereto and communicate the same to the Executive Council. The Executive Council shall consider the suggestions made by the General Council and take such action thereon as it thinks fit. The Executive Council shall inform the General Council at its next meeting all actions taken by it or the reasons for not taking action.