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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Greater Bengaluru City Corporation -

Section 17(5) in Bangalore Water Supply and Sewerage Act, 1964

(5)The Board may at any time during the year in respect of which a statement under sub-section (1) has been submitted, submit to the State Government a supplementary statement, and all the provisions of this section shall apply to such statement as they apply to the statement under the said sub-section.