Section 24(3) in Karnataka Industrial Areas Development Act, 1966
(3)As soon as the accounts of the Board are audited, the Board shall send to the State Government, -(a)a copy of the audited accounts, and(b)an annual report of the working of the Board for the financial year concerned giving an account of the activities of the Board and such other particulars as may be prescribed, and(c)a report of the Auditor on the audited accounts of the Board.
