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State of Madhya Pradesh - Section

Section 14 in The M.P. Rajya Mahila Ayog Adhiniyam, 1995

14. Annual report and audit report to be laid.

- The State Government shall cause the annual report together with a memorandum of action taken on the recommendations contained therein and the reasons for the non-acceptance, if any, of any of such recommendations and the audit report to be laid, as soon as may be after the reports are received, before the Legislative Assembly.Chapter-V Miscellaneous