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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Assam - Subsection

Section 65(3) in Assam State Housing Board Act, 1972

(3)As soon as the accounts of the Board have been audited, the Board shall send a copy thereof together with a copy of the report of the auditor thereon to the State Government and shall cause the accounts to be published in the prescribed manner and place copies thereof on sale at a reasonable price.