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[Cites 0, Cited by 0] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(5) in The Electricity (Supply) Act, 1948

(5)The State Government shall-
(a)cause the accounts of the Board together with the audit report thereon forwarded to it under sub-section (4) to be laid annually before the State Legislature; and
(b)cause the accounts of the Board to be published in the prescribed manner and make available copies thereof on sale at a reasonable price.]