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[Cites 0, Cited by 0] [Section 25C] [Entire Act]

Union of India - Subsection

Section 25C(1) in THE FINANCE ACT, 2021

(1)The Board shall, on the recommendation of the Audit Committee, appoint an internal auditor, who shall either be a chartered accountant or a cost accountant, or such other professional as may be determined by the Board to conduct the internal audit of the functions and activities of the Corporation.