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Article 151 Constitution of India : Audit reports


 
Category of Bare Act Name of the Act Year of Promulgation
Civil Laws The CONSTITUTION OF INDIA 1975
Act Number Enactment Date Chapter Number
36 1975-04-26 5
Chapter Title Ministry Department
The Union Ministry of Law And Justice Department of Personnel and Administrative Reforms

(1) The reports of the Comptroller and Auditor-General of India relating to the accounts of the Union shall be submitted to the President, who shall cause them to be laid before each House of Parliament.

(2) The reports of the Comptroller and Auditor-General of India relating to the accounts of a State shall be submitted to the Governor 1[***] of the State, who shall cause them to be laid before the Legislature of the State.

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1. The words “or Rajpramukh” omitted by the Constitution (Seventh Amendment) Act, 1956, s. 29 and Sch.

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