Section 38(2) in The Bonded Labour System (Abolition) Ordinance, 1975
(2)The corporation shall in respect of each accounting year, furnish to the State Government within a period of three months from the date on which the annual accounts of the corporation are closed, a copy of the balance-sheet as on the close of that year together with a profit and loss account for the year and report of the working of the corporation, including its policy and programme during the year.
