(1) The Chairperson shall, at the end of every year, submit to the Council a statement showing-- (a) the amount which has been invested during the year under section 131; (b) the date of the last investment made previous to the submission of the statement; (c) the aggregate amount of the securities then in his hand; and (d) the aggregate amount which has up to the date of the statement been applied under section 132, in or towards discharging loans. (2) Every such statement shall be published in the Official Gazette.Open in Lexace · Ask the AI about this section
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