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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Himachal Pradesh - Subsection

Section 26(5) in Himachal Pradesh Infrastructure Develoment Act, 2001

(5)The State government shall cause the audit report together with audited copy of accounts to be laid before the State Legislature, as soon as may be, after the receipt of the same under sub section (4).