LexSection 48 — Audit reports.
The Government of National Capital Territory of Delhi Act, 1991
The reports of the Comptroller and Auditor-General of India relating to the accounts of the Capital for any period subsequent to the date referred to in sub-section (1) of section 46 shall be submitted to the Lieutenant Governor who shall cause them to be laid before the Legislative Assembly.Open in Lexace · Ask the AI about this section