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[Cites 0, Cited by 0] [Section 292A] [Entire Act]

Union of India - Subsection

Section 292A(7) in The Companies Act, 1956

(7)The Audit Committee shall have authority to investigate into any matter in relation to the items specified in this section or referred to it by the Board and for this purpose, shall have full access to information contained in the records of the company and external professional advice, if necessary.