(1) The Authority shall maintain such website or any other universally accessible repository of electronic information as may be specified by regulations. (2) All the regulations and orders issued by the Authority shall be published in its website or repository maintained under sub-section (1). (3) The Authority shall review the quality of the website or the repository, based on international best practices, once every year and publish the report containing its findings with the annual report.Open in Lexace · Ask the AI about this section
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