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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Punjab - Subsection

Section 45(2) in Punjab Water Supply and Sewerage Board Act, 1976

(2)The Government shall -
(a)cause the accounts of the Board together with the audit report thereon forwarded to them under sub-section (1) to be laid annually before the House of the State Legislature; and
(b)cause the accounts of the Board to be published in the prescribed manner and make available copies thereof on sale at a reasonable price.