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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 22(5) in The Jammu and Kashmir State Board of Technical Education Act, 2002

(5)The Government shall soon after the submission of annual report along with audited annual accounts and balance sheet of the Board cause the same to be laid before both houses of the State Legislature before the close of the financial year following the year to which the report relates.