(3)[ As soon as may be practicable at the end of each financial year, but not later than the 31st day of December of the year next following, a State Bar Council shall send a copy of its accounts together with a copy of the report of the auditors thereon to the Bar Council of India and shall cause the same to be published in the Official Gazette.] [ Substituted by Act 60 of 1973, Section 11, for sub-Section (3) (w.e.f. 31.1.1974).]
