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Union of India - Section

Section 14 in The National Commission For Women Act, 1990

14. Annual report and audit report to be laid before Parliament .-The Central Government shall cause the annual report together with a memorandum of action taken on the recommendations contained therein, in so far as they relate to the Central Government, and the reasons for the non-acceptance, if any, of any of such recommendations and the audit report to be laid as soon as may be after the reports are received, before each House of Parliament.