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State of West Bengal - Section

Section 26 in The West Bengal Khadi And Village Industries Board Act, 1959

26. Annual report.

- [Within six months] [Words substituted for the words 'Within three months' by W.B. Act 35 of 1983.] of the end of every year, the Board shall prepare and forward to the State Government in such form and manner as may be prescribed, an annual report giving a complete account of its activities during such year.
(2)A copy of every report forwarded to the State Government under sub-section (1) shall, as soon thereafter as possible, be laid before the State Legislature.