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[Cites 0, Cited by 0] [Section 21U] [Entire Act]

State of Haryana - Subsection

Section 21U(3) in The Punjab Slum Areas (Improvement and Clearance) Act, 1961

(3)As soon as the accounts of Board have been audited, the Board shall send a copy thereof together with a copy of the report of the auditor thereon to the State Government and shall cause the accounts to be published in the prescribed manner and place copies thereof on sale at a reasonable price.