LexSection 15 — Returns to be furnished to the Board.
The Technology Development Board Act, 1995
(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 authorise an officer to visit any industrial concern or institution referred to in subsection (1) at any time to verify the accuracy of any return made under this section.Open in Lexace · Ask the AI about this section