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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Uttarakhand - Subsection

Section 14(1) in Uttarakhand River Valley (Development and Management) Act, 2005

(1)The Member-Secretary of the Authority shall maintain proper accounts and other relevant records of the Authority and prepare an annual statement at the close of each financial year and shall place it before the Authority and a copy thereof shall be sent to the State Government..