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State of Uttarakhand - Section

Section 20 in Uttarakhand Medical Service Selection Board Act, 2015

20. Annual Reports.

- The Board shall prepare every year, in such form and in such manner as may be prescribed, an annual report giving a true and full account of its activities during the previous year, and copies thereof shall be forwarded to the State Government and the State Government, shall cause the same to be laid before the house of the State Legislature.Chapter - VII Miscellaneous