Section 8(5) in The Bihar Industrial Area Development Authority Act, 1974
(5)[ The Authority shall submit to the State Government an annual report giving a true and full account of its activities, policies and programmes during the previous financial year and forward looking statements in the form prescribed in the Rules within 90 days after the end of each financial year.] [Added by Bihar Act No. 7 of 2018, dated 4.6.2018.]
