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 4] [Section 142] [Entire Act] Union of India - Subsection Section 142(1) in The Companies Act, 2013 (1)The remuneration of the auditor of a company shall be fixed in its general meeting or in such manner as may be determined therein:Provided that the Board may fix remuneration of the first auditor appointed by it.
