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

State of Madhya Pradesh - Subsection

Section 28(2) in The Maharashi Patanjali Sanskrit Sansthan Adhiniyam, 2007

(2)The copies of the annual report as approved by the General Council shall be submitted to the State Government and the annual report shall be laid on the table of the Legislative Assembly as early as possible on its receipt by the State Government.