Section 19(5) in The Gujarat Tribal Development Corporation Act, 1972
(5)[ The Corporation shall furnish to the State Government a copy of its balance-sheet and accounts together with a copy of the report made by the auditors under subsection (3) and a report on the working of the Corporation during the relevant period, within four months from the date on which its accounts are closed and balanced.] [Sub-section (5) was substituted for the Original, by Gujarat 24 of 1978, section 4(3).]
