(1) The 1 [State] Council shall furnish such reports, copies of its minutes and of the minutes of the Executive Committee, and abstracts of its accounts to the 1 [State] Government as the 1 [State] Government may from time to time require and shall forward copies of all material so furnished to the 1 [State] Government to the Council. (2) The 1 [State] Government may published in such manner as it thinks fit any report copy or abstract furnished to it under this section.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.