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[Cites 0, Cited by 2] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3) in The Comptroller And Auditor-General's (Duties, Powers And Conditions Of Service), Act, 1971

(3)The power to grant or refuse leave to the Comptroller and Auditor-General and to revoke or curtail leave granted to him, shall vest in the President.