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[Cites 0, Cited by 0] [Section 26V(5)] [Section 26V] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26V(5)(a) in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964

(a)cause the accounts of the Board, together with the audit report there on, received by it under sub-section (4) to be laid annually before each House of the State Legislature; and