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[Cites 0, Cited by 9] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2) in The Securities and Exchange Board of India Act, 1992

(2)Without prejudice to the provisions of sub-section (1), the Board shall, within ninety days after the end of each financial year, submit to the Central Government a report in such form, as may be prescribed, giving a true and full account of its activities, policy and programmes during the previous financial year.