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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(3) in The Maharashtra Industrial Development Rules, 1962

(3)[ The Corporation shall also submit to the State Government in April, July, October and January of each year, a progress report based on its working and accounts upto the end of the quarter immediately preceding the months aforesaid.] [Substituted by G. N. of 22.7.1966.]