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 15] [Entire Act] State of Karnataka - Subsection Section 15(4) in The Karnataka Information Technology Investment Regions Act, 2010 (4)The Board shall comply with such directions as the State Government may give after perusal of the accounts and report of the auditor.
