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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Rajasthan - Subsection

Section 57(ii) in The Rajasthan Financial Corporation General Regulations, 2002

(ii)Soon after the receipt of name/s out of panel of auditors approved by RBI the Corporation shall ascertain about their willingness to work as auditors, if so appointed by shareholders in General Meeting on terms and remuneration as fixed by RBI.