Section 23(5) in The Industrial Development Bank Of India Act, 1964
(5)The Development Bank shall furnish to the [Central Government] [ Substituted by Act 52 of 1975, Section 15, for certain words (w.e.f. 16.2.1976).] [within one month from the date on which the annual general meeting is held ] [ Substituted by Act 5 of 1995, Section 18, for " within four month from the date on which its accounts are closed and balanced" (w.r.e.f. 12.10.1994).]a copy of its balance-sheet and accounts together with a copy of the auditors 'report and a report of the working of the Development Bank 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.
