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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Andhra Pradesh - Subsection

Section 57(5) in Andhra Pradesh Electricity Reform Act, 1998

(5)The State Government shall cause the accounts of the Commission, together with, the audit report thereof forwarded to it under sub-paragraph (4) to be laid annually before the State Legislative Assebmly.PART-II GENERALIII Remuneration etc.