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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Maharashtra - Subsection

Section 92(1) in The Maharashtra Maritime Board Act, 1996

(1)As soon as may be after the first day of April in every year and not later than such date as may be fixed in this behalf by the Government, the Board shall submit to the Government a detailed report of the administration of the reports during the preceding year ending on the thirty-first day of March, in such form as the State Government may direct.