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Section 15 — Annual report.

The Betwa River Board Act, 1976
(1) The Board shall prepare in such form and at such time each year as may be prescribed its annual report giving a full account of its activities during the previous year and forward copies thereof to the Central Government and that Government shall cause the same to be laid before each House of Parliament. (2) The Board shall forward copies of its annual reports to the Governments of Madhya Pradesh and Uttar Pradesh.

Official Hindi (PDF) ↗

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