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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Karnataka - Subsection

Section 49(4) in The Karnataka Rajya Dr. Gangubai Hangal Sangeetha Mattu Pradarshaka Kalegala Vishwavidyalaya Act, 2009

(4)The Accounts so audited shall be placed before 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.