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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Haryana - Subsection

Section 26(5) in The Haryana Kisan Kalyan Pradhikaran Act, 2018

(5)The Chief Executive Officer shall cause the accounts of the Pradhikaran together with the audit report and the explanatory memorandum to be placed on the website of the Pradhikaran after the report has been laid before the Legislature under sub-section(4).