Section 22(2)(c) in The Comptroller And Auditor-General's (Duties, Powers And Conditions Of Service), Act, 1971

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

(c)the manner in which the accounts of stores and stock shall be kept in any office or department of the Union or of a State, as the case may be;

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