Section 23 in Bombay Khadi and Village Industries Act, 1960
23. Annual report :-
Every Board shall prepare and forward to the State Government in such manner as may be prescribed, an annual report within six months from the end of the financial year giving a complete account of its activities during the previous financial year along with a copy of the annual statement of accounts referred to in section 25. Every such report shall be laid before [x x x-26-AA and 26-AB ins. by Gujarat 15 of 1990 w.e.f. [3-8-1990]] the State Legislature as soon as may be after it is received by the State Government
