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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Karnataka - Subsection

Section 28(2) in Visvesvaraya Technological University Act, 1994

(2)The annual accounts and the balance sheet shall be submitted by the Vice- Chancellor to the State Government which shall cause an audit to be carried out by such persons as it may appoint in this behalf. The accounts when audited, shall be printed and copies thereof, together with the audit report, shall be presented by the Vice-Chancellor to the Executive Council and the Chancellor.