(2)[Such report] [Substituted 'A gist of such report' by Maharashtra Act No. 25 of 2019, dated 23.7.2019.], together with the amounts of the endowment and registered trusts and the report of the auditor and the directions issued by the Charity Commissioner thereon, shall be [***] [Deleted 'published in the Official Gazette' by Maharashtra Act No. 25 of 2019, dated 23.7.2019.], and then laid on the table of each House of the State Legislature as soon as may be possible.
