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

State of Uttar Pradesh - Subsection

Section 92(1) in The U.P. Water Supply and Sewerage Act, 1975

(1)A Jal Sansthan shall, as soon as may be after the end of each financial year, prepare and submit to the Nigam before such date and in such form as the Nigam may direct, a report giving an account of its activities during the previous financial year and the report shall also give an account of the activities, if any, which are likely to be undertaken by the Jal Sansthan in the next financial year.