Section 18(5) in The Industrial Development Bank Of India Act, 1964
(5)The Development Bank shall furnish to the Central Government [* * *] [ The words " and the Reserve Bank" omitted by Act 52 of 1975, Section 13 (w.e.f. 16.2.1976).] within four months from the date on which the accounts of the fund are closed and balanced, a copy of the balance-sheet and accounts together with a copy of the auditors 'report and a report on the operation of the fund during the relevant year and [the Central Government shall as soon as may be after they are received by it, cause the same to be laid before each house of Parliament.] [ Substituted by Act 52 of 1975, Section 13, for certain words (w.e.f. 16.2.1976).]
