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State of Uttar Pradesh - Section

Section 4 in The Electricity (Supply) Annual Accounts Rules, 1985

4. Compilation and submission of annual accounts.

- Every Board shall at the end of each financial year, compile its annual accounts for that year and, within six months from the end of such financial year, submit the said Annual Accounts and Auditors report thereon to the Central Electricity Authority and to the concerned State Government.
(2)The accounts when submitted to the Central Electricity. Authority and to the State Government shall have the auditors report at the top followed by Annual Statement of Accounts arranged in the order mentioned in sub-rule (1) of rule 5.