Code of Criminal Procedure Act, 1973

Back

Sections	Particulars
Chapter XXIII	Government Companies
395	Annual reports where one or more State Governments are members of companies
Description	1. Where the Central Government is not a member of a Government company, every State Government which is a member of that company, or where only one State Government is a member of the company, that State Government shall cause an annual report on the working and affairs of the company to be—a. prepared within the time specified in sub-section (1) of section 394; andb. as soon as may be after such preparation, laid before the House or both Houses of the State Legislature together with a copy of the audit report and comments upon or supplement to the audit report referred to in sub-section (1) of that section.2. The provisions of this section and section 394 shall, so far as may be, apply to a Government company in liquidation as they apply to any other Government company.