Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Karnataka - Section

Section 36 in The Kaginele Development Authority Act, 2009

36. Reports

(1)The Authority shall prepare an Annual Report of its working for each financial year and submit it to the State Government along with other reports under Section 35.
(2)The Authority shall before such date, in such form and at such intervals as may be prescribed, submit the prescribed reports to the State Government.