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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Madhya Pradesh - Subsection

Section 74(3) in The M.P. Griha Nirman Mandal Adhiniyam, 1972

(3)[ As soon as the accounts of the Board have been audited, the Board shall send a copy thereof together with a copy of the report of the auditor thereon to the State Government and the State Government shall cause the same to be laid before the Legislative Assembly.] [Substituted by Section 2 of M.P. Act No. 14 of 1998 (w.e.f. 16-6-1998).]