Section 41(2) in Goa Waste Management Corporation Act, 2016
(2)The Corporation shall, in addition to the audit report referred to in section 26, furnish to the Government an annual report on its working as soon as may be after the end of each financial year in such form and detail as may be prescribed, and a copy of the annual report shall be placed before the Legislative Assembly as soon as may be after it is received by the Government.
