(2)Where the accounts of any branch office are [audited by a person other than the company's auditor] [ Substituted by Act 65 of 1960, Section 70, for " not so audited" (w.e.f. 28.12.1960). ] the company's auditor-(a)shall be entitled to visit the branch office, if he deems it necessary to do so for the performance of his duties as auditor, and(b)shall have a right of access at all times to the books and accounts and vouchers of the company maintained at the branch office:Provided that in the case of a banking company having a branch office outside India, it shall be sufficient if the auditor is allowed access to such copies of, and extracts from, the books and accounts of the branch as have been transmitted to the principal office of the company in India.
