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[Cites 0, Cited by 3] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2) in Government of India Act, 1935

(2)It shall be the duty of the Governor-General's financial adviser to assist by his advice the Governor-General in the discharge of his special responsibility for safeguarding the financial stability and credit of the Federal Government, and also to give advice to the Federal Government upon any matter relating to finance with respect to which he may be consulted.