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[Cites 0, Cited by 3] [Entire Act]

Union of India - Section

Section 26 in The National Capital Region Planning Board Act, 1985

26. Annual report and auditors' report to be laid before Parliament.

- The Central Government shall cause the annual report and the auditors' report to be laid as soon as may be after their receipt, on the Table of each House of Parliament while it is in session for a total period of thirty days, which may be comprised in one session or in two or more successive sessions.