LexSection 7A — Laying of review reports.
The Fiscal Responsibility and Budget Management Act, 2003
1 [ 7A. Laying of review reports .--The Central Government may entrust the Comptroller and Auditor-General of India to review periodically as required, the compliance of the provisions of this Act and such reviews shall be laid on the table of both Houses of Parliament.]Open in Lexace · Ask the AI about this section