Section 38(3) in The State Financial Corporations Act, 1951
(3)The Financial Corporation shall furnish [to the State Government, the ] [Substituted by Act 52 of 1975, Section 38, for " to the State Government and to the Reserve Bank" (w.e.f. 16.2.1976). ][Small Industries Bank] [ Substituted by Act 39 of 2000, Section 27, for " Development Bank" (w.e.f. 5.9.2000).][and the Reserve Bank] [Substituted by Act 52 of 1975, Section 38, for " to the State Government and to the Reserve Bank" (w.e.f. 16.2.1976). ] within [four months] [ Substituted by Act 56 of 1956, Section 22, for " three months" (w.e.f. 1.10.1956).] of the close of each financial year a statement in the prescribed form of its assets and liabilities as at the close of that year, together with a profit and loss account for the year, the auditors' report and a report of the working of the Financial Corporation during the year and copies of the said statement, account and reports shall be published in the Official Gazette and shall also be laid before the Legislature of the State.
