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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Karnataka - Subsection

Section 24(6) in The Bayaluseeme Development Board Act, 1994.

(6)As soon as may be after the receipt of the report of the auditor the Board shall send a copy of the annual statement of accounts together with a copy of the report of the auditor to the State Government and shall cause to be published the annual statement of accounts in such manner as may be prescribed.