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Union of India - Section

Section 72 in The Jammu and Kashmir Reorganisation Act, 2019

72. Audit reports.

- The reports of the Comptroller and Auditor-General of India relating to the accounts of Union territory of Jammu and Kashmir for any period subsequent to the date referred to in sub-section (1) of section 67 shall be submitted to the Lieutenant Governor who shall cause them to be laid before the Legislative Assembly.