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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Himachal Pradesh - Subsection

Section 28(4) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004

(4)The auditor shall send copy of the report together with audited copy of accounts to the Authority, which shall, as soon as may be, after the receipt of the audit report forward the same to the State Government.