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[Cites 0, Cited by 1] [Article 338B] [Constitution]

Constitution Subarticle

Article 338B(7) in Constitution of India

(7)Where any such report, or any part thereof, relates to any matter with which any State Government is concerned, a copy of such report shall be forwarded to the State Government which shall cause it to be laid before the Legislature of the State along with a memorandum explaining the action taken or proposed to be taken on the recommendations relating to the State and the reasons for the non-acceptance, it any, of any of such recommendations.