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Union of India - Section

Section 149 in Finance Act, 2012

149. Insertion of new section 7A.

- After section 7 of the Fiscal Responsibility Act, the following section shall be inserted, namely: -"7A. Laying of review reports. - The Central Government may entrust the Comptroller and Auditor-General of India to review periodically as required, the compliance of the provisions of this Act and such reviews shall be laid on the table of both Houses of Parliament.".