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State of Madhya Pradesh - Section

Section 30 in The M.P. Rajya Matsya Vikas Nigam Adhiniyam, 1979

30. Returns.

(1)The Nigam shall furnish to the State Government, from time to time, such returns as the State Government may require.
(2)The Nigam shall, in respect of each year, furnish to the State Government, within a period of three months from the date on which the annual accounts of the Nigam 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 a report on the working of the Nigam including its policy and programme during the year.
(3)The State Government shall, as soon as may be, after the receipt of such report, cause such report and the audit report received under Section 29 to be laid on the table of Legislative Assembly.Chapter-VIII Miscellaneous