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[Cites 0, Cited by 2] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(1) in The Comptroller And Auditor-General's (Duties, Powers And Conditions Of Service), Act, 1971

(1)The Central Government may, after consultation with the Comptroller and Auditor-General, by notification in the Official Gazette, make rules for carrying out the provisions of this Act in so far as they relate to the maintenance of accounts.