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State of Uttar Pradesh - Section

Section 25 in The Hastinapur Town Development Board Act, 1954

25. Annual report.

- The Board shall, as soon as may be on the expiry of each financial year, prepare in such form and before such date as may be prescribed, an annual report giving a true and full account of its activities during the previous financial year and copies thereof shall be submitted by the Board to the Central Government and the State Government.