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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 36(4) in The Dadra and Nagar Haveli Real Estate (Regulation and Development) (General) Rules, 2016

(4)The accounts of the Authority and the audit report shall, as soon as possible, be submitted to the appropriate Government for laying before the Parliament.