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[Cites 0, Cited by 0] [Section 66(5)] [Section 66] [Entire Act]

State of Uttarakhand - Subsection

Section 66(5)(a) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

(a)cause the accounts of the Board, together with the audit report thereon, received by it under sub-section (4), to be laid annually before the State legislative Assembly, and