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[Cites 0, Cited by 0] [Section 166] [Entire Act]

Union of India - Subsection

Section 166(4) in Government of India Act, 1935

(4)The salary, allowances and pension payable to or in respect of an Auditor-General shall be charged on the revenues of the Federation, and the salaries, allowances and pensions payable to or in respect of members of his staff shall be paid out of those revenues.GOI.167