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[Cites 0, Cited by 0] [Section 307A] [Entire Act]

Union of India - Subsection

Section 307A(2) in Rules of Procedure and Conduct of Business in Lok Sabha

(2)The Committee may also avail of the public opinion to make the report on the petitions / representations.The witnesses who express their desire to appear before the Committee shall supply sufficient number of copies of written memoranda for circulation to the members of the Committee who may consider the same at their sitting and then decide whether such witnesses may be called to appear before the Committee.]Committee on Public Accounts