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

Union of India - Subsection

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

(c)to consider the report of the Comptroller and Auditor-General in cases where the President may have required the Comptroller and Auditor-General to conduct an audit of any receipts or to examine the accounts of stores and stocks.