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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Karnataka - Subsection

Section 35(6) in The Kaginele Development Authority Act, 2009

(6)The State Government may after perusal of the report of the auditor, and other documents submitted to it, as in sub-section (5), give such directions as it thinks fit to the Authority and the Authority shall comply with such directions.