Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 49] [Entire Act] State of Karnataka - Subsection Section 49(2) in Karnataka Improvement Boards Act, 1976 (2)Within three months after the completion of the audit, the auditor shall send a report on the accounts audited and examined to the Board.
