Section 6(6A)(a) in The Comptroller And Auditor-General's (Duties, Powers And Conditions Of Service), Act, 1971

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Union of India - Subsection

Section 6(6A)(a) in The Comptroller And Auditor-General's (Duties, Powers And Conditions Of Service), Act, 1971

(a)the pension to which he would have been entitled under the rules of the Service to which he belonged by reckoning his service as the Comptroller and Auditor-General as continuing approved service counting for pension in such Service; and

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Union of India - Subsection

Section 6(6A)(a) in The Comptroller And Auditor-General's (Duties, Powers And Conditions Of Service), Act, 1971