Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Himachal Pradesh - Subsection

Section 13(1) in Himachal Pradesh Private Educational Institutions (Regulatory Commission) Act, 2010

(1)The Commission shall, as soon as may be, after the end of each financial year, prepare and submit to the State Government, before such date and in such form, as may be prescribed, a report giving an account of its activities during the previous year and the State Government shall cause every such report to be laid before the Legislative Assembly, as soon as may be, after its receipt.