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[Cites 0, Cited by 0] [Section 45MA] [Entire Act]

Union of India - Subsection

Section 45MA(4) in The Reserve Bank of India Act, 1934

(4)The remuneration of the auditors as may be fixed by the Bank, having regard to the nature and volume of work involved in the audit and the expenses of or incidental to the audit, shall be borne by the non-banking financial company so audited.