Section 32(1) in The Goa, Daman And Diu Reorganisation Act, 1987
(1)The reports of the Comptroller and Auditor-General of India referred to in section 49 of the Government of Union Territories Act, 1963, (20 of 1963) relating to the accounts of the existing Union territory in respect of any period prior to the appointed day, shall be submitted to the Governor of the State of Goa and the President who shall cause them to be laid before the Legislature Assembly of that State or the House of the People, as the case may be.
