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 24] [Entire Act] State of Karnataka - Subsection Section 24(7) in The Bayaluseeme Development Board Act, 1994. (7)The State Government may after perusal of the report of the auditor give such directions as it thinks fit to the Board and the Board shall comply with such directions.
