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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(1) in Gujarat Road Safety Authority Act, 2018

(1)The Authority shall, during each financial year, prepare in such form and at such time as may be prescribed, an annual report giving a true and full account of its activities in the previous year and submit such report to the State Government before such date as the State Government may by order specify.