Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Karnataka - Subsection Section 6(5) in The Karnataka Local Fund Authorities Fiscal Responsibility Act, 2003 (5)The local fund authority shall prepare receipts and payments account, income and expenditure account and a balance sheet as may be prescribed.
