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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 61(1) in Arunachal Pradesh Housing Board Act, 2014

(1)The Board shall cause to be maintained proper books of accounts and such other records as the rules made under this Act may require and shall prepare in accordance with such rules an annual statement of accounts for each financial year.