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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(1) in THE UTTAR PRADESH VINDHYA DHAM TEERTH VIKAS PARISHAD ACT, 2021

(1)The State Government shall cause the annual report and the auditor’s report to be laid as soon as may be after their receipts, before each House of the State Legislature while it is in session.