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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(3) in The Export-Import Bank Of India Act, 1981

(3)The auditors may, in relation to such accounts, examine any director or any officer or other employee of the Exim Bank and shall be entitled to require from the Board or officer or other employee of the Exim Bank such information and explanation as they may think necessary for the performance of their duties.