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State of Rajasthan - Section

Section 20 in THE RAJASTHAN MADARSA BOARD ACT, 2020

20. Annual Report.- (1) The Board shall prepare every year a report of its activities

under this Act during that year and submit the report to the State Government.
(2)The State Government shall, as soon as may be after the receipt of a report undersub-section (1), cause the same to be laid before the House of the State Legislature.