Technology Development Board Act, 1995

15.  Returns to be furnished to the Board. 

1. An industrial concern or an institution receiving financial assistance from the Board shall furnish returns to the Board in such form and at such time as may be determined by regulations.
2. The Board may authorize an officer to visit any industrial concern or institution referred to in sub-section (1) at any time to verify the accuracy of any return made under this section.

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