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[Cites 0, Cited by 4] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(1) in The Comptroller And Auditor-General's (Duties, Powers And Conditions Of Service), Act, 1971

(1)The duties and powers of the Comptroller and Auditor-General in relation to the audit of the accounts of Government companies shall be performed and exercised by him in accordance with the provisions of the Companies Act, 1956.