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22. Returns and reports. (1) The Board shall furnish to the Central Government at such time and in such form and in such manner as the Central Government may direct, such returns, statements and particulars as the Central Government may from time to time require. (2) Without prejudice to the provisions of sub-section (1), the Board shall, as soon as possible after the commencement of each financial year, submit to the Central Government within such time as may be specified by the Central Government a report giving a true and full account of the activities of the Board during the previous financial year and an account of the activities likely to be undertaken during the current financial year.    |
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