Section 92 in The Maharashtra Maritime Board Act, 1996
92. Administration report.
(1)As soon as may be after the first day of April in every year and not later than such date as may be fixed in this behalf by the Government, the Board shall submit to the Government a detailed report of the administration of the reports during the preceding year ending on the thirty-first day of March, in such form as the State Government may direct.(2)The Government shall cause every annual administration report to be laid for not less than thirty days before the State Legislature as soon as may be, after such report is received by the Government.
