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[Cites 0, Cited by 0] [Section 45G(9)] [Section 45G] [Entire Act]

Union of India - Subsection

Section 45G(9)(b) in The Banking Regulation Act, 1949

(b)that a person, who has been an auditor of the banking company or a partner of a firm acting as such auditor, is not fit to act as an auditor of a company or to be a partner of a firm acting as such auditor, the High Court may make an order that that person shall not, without the leave of the High Court, be a director of, or in any way, whether directly or indirectly, be concerned or take part in the management of a company or, as the case may be, act as an auditor of, or be a partner of firm acting as auditors of, any company for such period not exceeding five years as may be specified in the order.