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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Uttar Pradesh - Subsection

Section 48(10) in Uttar Pradesh Rural Housing Board Act, 1983

(10)The State Government shall -
(a)cause the accounts of the Board, together with the audit report thereon, receive by it under sub-section (9) to be laid annually before each House of the State Legislature ; and
(b)cause the accounts of the Board to be published in the prescribed manner and make available copies thereof for sale at a reasonable price.