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State of Kerala - Section

Section 27 in Kerala Fishermen's Welfare Fund Act, 1985

27. Annual report.

(1)The annual report of the Board shall be prepared under the direction of the Board and after approval by the Board, a copy of the report shall be submitted to Government before the end of July every year.
(2)The Government shall, as soon as the annual report is received, cause the same to be laid on the Table of the Legislative Assembly.