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19. Information to be furnished.- (1) The Council shall furnish copies of its minutes and of the minutes of the Executive Committee and an annual report of its activities together with an abstract of its accounts to the Central Government. (2) The Central Government may publish in such manner as it thinks fit any report, copy or abstract furnished to it under this section. 1. The word and figures "section 10" omitted by Act 42 of 1972, s. 12 (w.e.f. 1-11-1972). 2. Ins. by s. 13, ibid. (w.e.f. 1-11-1972). 3. Subs. by the A.O. 1950, for "Provincial". 4. Ins. by Act 4 of 1986, s. 2 and the Schedule (w.e.f. 15-5-1986). 5. The words "and the maintenance and audit of its accounts" omitted by Act 42 of 1972, s. 14 (w.e.f. 1-11-1972). 6. Subs. by Act 42 of 1972, s. 14, for "Inspectors and other officers and servants of the Council" (w.e.f. 1-11-1972).    |
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