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Union of India - Section

Section 13 in THE NATIONAL ANTI-DOPING ACT, 2022

13. Annual report.

(1)The Board shall furnish to the Central Government an annual report containing such details of the steps taken, proposals made, researches undertaken and other measures undertaken by it in pursuance of its functions under section 10, in such form and manner as may be prescribed.
(2)The Central Government shall cause the annual report furnished under sub-section (1) to be laid before each House of Parliament.