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[Cites 0, Cited by 1] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(2) in The Food Corporations Act, 1964

(2)The Central Government shall, as soon as may be after the receipt of such report, cause such report and the audit report received under section 34 [together with any comments thereon or supplement thereto by the Comptroller and Auditor-General of India] [Inserted by Act 67 of 1972 s. 7] to be laid before both Houses of Parliament.