Section 18(3) in THE ANDHRA PRADESH PULSES BOARD ACT, 2020
(3)Without prejudice to the provisions of sub-section (1) aforesaid, the Board shall, as soon as possible, after the end of each financial year, submit to the Government a report in such form and before such date, as may be prescribed, giving a true and full account of its activities, policy and programmes during the previous financial year.
