(2)[ The [Executive Council] [Sub-section (2) was substituted for the original by Bombay 46 of 1959, section 3, Schedule.] shall, after the accounts are audited, submit a copy thereof along with a copy of the Audit Report, to the [Court] [This word was substituted for the word 'Senate' by Gujarat 6 of 1973, section 2 (1).] and to the State Government.]
