Section 66(3) in The Gujarat Housing Board Act, 1961
(3)As soon as the accounts of the Board have been audited, the Board shall send a copy thereof together with a copy of the report of the auditor thereon to the State Government, and shall cause the accounts to be published [* * *] [The words 'in the prescribed manner' were deleted by Gujarat 1 of 1973, section 44(1).] and place copies thereof on sale at reasonable price.
