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[Cites 0, Cited by 0] [Section 122(1)] [Section 122] [Entire Act]

State of Tamilnadu - Subsection

Section 122(1)(d) in Tamil Nadu State Housing Board Act, 1961

(d)submit to the Chairman a final statement of audited accounts, together with a report on the result of the audit, and duplicate copies thereof to the Government, within a period of three months from the end of the year or within such other period as the Government may allow in that behalf.