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State of Rajasthan - Section

Section 72 in Rajasthan State Highways Act, 2014

72. Annual report.

- The Authority shall prepare, in such form and at such time in each financial year as may be prescribed, its annual report, giving a full account of its activities during the previous financial year and its plans for development and operation of highways in the forthcoming year, and submit a copy thereof to the State Government. Every annual report shall also contain a review of the performance of the Authority in respect of the plans contained in the preceding annual report.