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Union of India - Section

Section 49 in The Government Of Union Territories Act, 1963

49. Audit reports.

The reports of the Comptroller and Auditor-General of India relating to the accounts of [the Union territory] [Substituted by Act 18 of 1987, Section 65, for "a Union territory" (w.e.f. 30-5-1987)] for any period subsequent to the date referred to in sub-section (1) of section 47 shall be submitted to the Administrator who shall cause them to be laid before the Legislative Assembly of the Union territory.