Section 22(3) in Andhra Pradesh Core Digital Data Authority (Effective Delivery of e-Services) Act, 2017
(3)The Authority shall prepare, once in every year, and in such form and manner and at such time as may be prescribed, an annual report giving,-(a)a description of all the activities of the Authority for the previous years;(b)the annual accounts for the previous year; and(c)the programmes of work for coming year.
