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[Cites 0, Cited by 2] [Section 292A] [Entire Act]

Union of India - Subsection

Section 292A(1) in The Companies Act, 1956

(1)Every public company having paid-up capital of not less than five crores of rupees shall constitute a committee of the Board known as "Audit Committee" which shall consist of not less than three Directors and such number of other Directors as the Board may determine of which two-thirds of the total number of members shall be Directors, other than Managing or whole-time Directors.