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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(2) in Road Transport Corporations Act, 1950

(2)Without prejudice to the provisions of sub-section (1),a Corporation shall, as soon as possible after the end of each financial year,submit to the Central and the State Governments a report on the exercise and performance by it of its powers and duties under this Act during that year and on its policy and programme .