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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(4) in The Gujarat Backward Classes Development Corporation Act, 1985

(4)The Corporation shall furnish to the State Government a copy of its balance-sheet and accounts together with a copy of the report made by auditors under sub-section (3) and a report on the working of the Corporation during the relevant period within four months from the date on which its accounts are closed and balanced.