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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Karnataka - Subsection

Section 47(4) in The Karnataka State Universities Act, 2000

(4)The Accounts so audited will be placed before the Academic Council and the Syndicate and thereafter transmitted to the State Government with comments before the end of September each year. The State Government shall lay the same before both the Houses of the State Legislature at their next earliest session.