Section 308(3)(b) in Rules of Procedure and Conduct of Business in Lok Sabha

[Cites 0, Cited by 0] [Section 308(3)] [Section 308] [Entire Act]

Union of India - Subsection

Section 308(3)(b) in Rules of Procedure and Conduct of Business in Lok Sabha

(b)to examine the statement of accounts showing the income and expenditure of autonomous and semi-autonomous bodies, Functions. the audit of which may be conducted by the Comptroller and Auditor-General of India either under the directions of the President or by a statute of Parliament; and

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Union of India - Subsection

Section 308(3)(b) in Rules of Procedure and Conduct of Business in Lok Sabha