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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Madhya Pradesh - Subsection

Section 27(3) in The M.P. Rajya Pashudhan Evam Kukkut Vikas Nigam Adhiniyam, 1982

(3)The State Government shall, as soon as may be after the receipt of such report such report and the audit report received under Section 26 to be laid on the table of Legislative Assembly.