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Union of India - Section

Section 35 in Road Transport Corporations Act, 1950

35. Returns and reports

(1)Every Corporation shall furnish to the State Government such returns, statistics,accounts and other information with respect to its property or activities or in regard to any proposed scheme as the State Government may from time to time require.
(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 .
(3)[ The State Government shall cause the annual report referred to in sub-section (2) to be laid before the Legislature of the State.] [Inserted by Act 28 of 1959, Section 9.]
[Delhi].In its application to the Union territory of Delhi , in Section 35,(i) in sub-S. (2), for the words Central and State Government, substitute State Government; and(ii) in sub-S. (3), for the words the Legislature of the State, substitute each House of Parliament. Delhi Road Transport Laws(Amendment) Act, 1971 (71 of 1971), Section 7 and Sch . I (w.r.e.f .3-11-1971 ).