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Union of India - Section

Section 24 in The Comptroller And Auditor-General's (Duties, Powers And Conditions Of Service), Act, 1971

24. Power to dispense with detailed audit

The Comptroller and Auditor-General is hereby authorised to dispense with, when circumstances so warrant, any part of detailed audit of any accounts or class of transactions and to apply such limited check in relation to such accounts or transactions as he may determine.