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[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Haryana - Subsection

Section 56(2)(m) in The Gurugram Metropolitan Development Authority Act, 2017

(m)the form in which the Authority shall maintain proper accounts and other relevant records and prepare an annual statement of accounts including the balance sheet under sub-section (1) of section 39;