Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Arunachal Pradesh - Section

Section 64 in Arunachal Pradesh Housing Board Act, 2014

64. Report.

- The Board shall, before such date and in such form and at such intervals as may be prescribed, submit to the State Government a report on such matters as may be required, and the State Government shall cause such report to be published in the Official Gazette and every such report shall be laid before the House of tie State Legislature as soon as it is published.