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State of Jharkhand - Section

Section 12 in Jharkhand Tourism Development and Registration Act, 2015

12. Annual report.

- The Member-Secretary of the Authority shall prepare the annual report of the activities of the Authority within three months from the date of the expiry of the financial year and a copy thereof shall be forwarded to the Department.Chapter-III Registration of Tourism Units, Travel Agents, Guides and Adventure Sports Operators