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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Greater Bengaluru City Corporation -

Section 14(5) in Bangalore Water Supply and Sewerage Act, 1964

(5)The Board shall place before the Consultative Committee the annual financial statement and supplementary statement, if any, before submitting such statement to the State Government under section 17 together with copies of the report and proceedings.