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[Cites 0, Cited by 0] [Section 415] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 415(1) in Jammu and Kashmir Municipal Corporation Act, 2000

(1)As soon as may be after Ist day of April, in every year and not later than such date as may be fixed by the Government in this behalf, the Corporation shall submit to the Government a detailed report of its activities during the proceeding years on such forms as the Government may direct.