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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.] 1. Ins. by Act 23 of 2012, s. 149 (w. e. f. 28-5-2012).    |
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