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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(5) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(5)The Government shall cause the accounts of the Board to be published in the manner prescribed by rules and make available copies thereof on sale at a reasonable price fixed therefor.CHAPTER -IV Water Supply