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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(3) in Maharashtra Horticulture Development Corporation Act, 1984

(3)Within nine months from the end of the financial year or as soon as the accounts of the Corporation are audited, whichever is earlier, the Corporation shall, send a copy thereof together with the copy of the report of the auditor thereon to the State Government.