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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Gujarat - Subsection

Section 32(5) in The Gujarat Slum Areas (Improvement, Clearance and Redevelopment) Act, 1973

(5)The annual audited statement of accounts together with the report of the auditor received by the State Government under sub-section (3) shall be laid before the State Legislature as soon as may be after they are published.