Section 50(2)(iii) in The Jammu and Kashmir Housing Board Act, 1976

[Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 50(2)(iii) in The Jammu and Kashmir Housing Board Act, 1976

(iii)the efficient administration of the Act. and shall contain a statement showing the estimated receipts and expenditure on capital and revenue accounts for the year, and such other particulars as may be prescribed.

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State of Jammu-Kashmir - Subsection

Section 50(2)(iii) in The Jammu and Kashmir Housing Board Act, 1976