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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Karnataka - Subsection

Section 37(2) in The Karnataka Prohibition Of Beggary Act, 1975

(2)Each local committee shall, as soon as may be after the 1st July of each year and not latter than such date as may be fixed by the Central Relief Committee, submit to the Central Relief Committee an administration report for the preceding official year in such manner and in such form as may be fixed by the Central Relief Committee.