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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Maharashtra - Subsection

Section 46(4) in The Maharashtra Tapi Irrigation Development Corporation Act, 1997

(4)A copy each of the annual financial statement and the programme of work and the supplementary financial statement, if any, shall be placed before each House of the State Legislature as soon as may be after their receipt by the State Government.