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

State of Himachal Pradesh - Subsection

Section 28(5) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004

(5)The State Government shall cause the audit report together with audited copy of accounts to be laid before the State Legislature, as soon as may, be after the receipt of the same under sub-section (4).