Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 292A] [Entire Act] Union of India - Subsection Section 292A(5) in The Companies Act, 1956 (5)The auditors, the internal auditor, if any, and the Director-in-charge of finance shall attend and participate at meetings of the Audit Committee but shall not have the right to vote.
