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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Himachal Pradesh - Subsection

Section 37(4) in The Himachal Pradesh Lokayukta Act, 2014

(4)The accounts of the Lokayukta, as certified by the Comptroller and Auditor General of India or any other person appointed by him in this behalf, together with the audit report thereon, shall be forwarded annually to the State Government and the State Government shall cause the same to be laid before the Legislative Assembly.