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Union of India - Section

Section 37 in The Air Corporations Act, 1953

37. Submission of Annual Reports to Parliament .-

(1)Each of the Corporations shall, as soon as may be after the end of each financial year prepare and submit to the Central Government in such form as may be prescribed a report giving an account of its activities during the previous financial year, and the report shall also give an account of the activities, if any, which are likely to be undertaken by the Corporation during the next financial year.
(2)The Central Government shall cause every such report to be laid before both Houses of Parliament as soon as may be after it is submitted.