Section 55(3) in Karnataka Housing Board Act, 1962
(3)As soon as the accounts of the Board have been audited, the Board shall send a copy thereof together with a copy of the report of the auditor thereon to the State Government; and shall cause the accounts to be published in the prescribed manner and place copies thereof on sale at a reasonable price. [The audited accounts and the report shall be laid before each House of the State Legislature, as soon as may be after they are received by the State Government.] [Inserted by Act 8 of 1988 w.e.f. 1.5.1988.]
