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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 20(1)(a) in Arunachal Pradesh Water Resources Regulatory Authority Act, 2006

(a)The Authority shall prepare once every year in such form, and at such time as may be prescribed, an annual report, giving a summary of its activities during the previous year and copies of the report shall be forwarded to the State Governments.