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[Cites 0, Cited by 3] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2) in The Comptroller And Auditor-General's (Duties, Powers And Conditions Of Service), Act, 1971

(2)The duties and powers of the Comptroller and Auditor-General in relation to the audit of the accounts of corporations (not being companies) established by or under law made by Parliament shall be performed and exercised by him in accordance with the provisions of the respective legislations.