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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Karnataka - Subsection

Section 46(4) in Karnataka Janapada Vishwavidyalaya Act, 2011

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