Section 48(2) in The Orissa Industrial Infrastructure Development Corporation Act, 1980
(2)The Board shall, in addition to the audit report referred to in Section 27 furnish to the State Government an annual report of its working as soon as may be after the end of each financial year in such form and with such details as may be prescribed, and a copy of the annual report shall be placed before the State Legislature as soon as may be after it is received by the State Government.
