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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Maharashtra - Subsection

Section 39(4) in Maharashtra Housing and Area Development Act, 1976

(4)The accounts together with the report of the auditor thereon shall be laid by the State Government before each House of the State Legislature as far as possible before the expiry of the year next succeeding the year to which they relate.