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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Karnataka - Subsection

Section 29(2) in Roerich and Devikarani Roerich Estate (Acquisition and Transfer) Act, 1996

(2)The State Government shall send a copy of the audit report to the Board and it shall be the duty of the Board to remedy, within such time as may be specified by the State Government any defects or irregularities pointed out by the auditor and report the same to the State Government.