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[Cites 0, Cited by 0] [Section 142] [Entire Act]

Union of India - Subsection

Section 142(2) in The Companies Act, 2013

(2)The remuneration under sub-section (1) shall, in addition to the fee payable to an auditor, include the expenses, if any, incurred by the auditor in connection with the audit of the company and any facility extended to him but does not include any remuneration paid to him for any other service rendered by him at the request of the company.