AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

26. Annual report and auditors' report to be laid before Parliament.

The Central Government shall cause the annual report and the auditors' report to be laid as soon as may be after their receipt, on the Table of each House of Parliament while it is in session, for a total period of thirty days, which may be comprised in one session or in two more successive sessions.



National Capital Region Planning Board Act, 1985 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys