Section 89 in The Gujarat Maritime Board Act, 1981
89. Publication of audit report.
(1)Within fourteen days after the audit and examination of the accounts of the Board have been completed, the auditor shall forward copies of the audit report to the State Government and to the Board.(2)The State Government shall cause every audit report to be laid for not less than thirty days before the State Legislature as soon as may be after such report is received by the Government.
