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[Cites 0, Cited by 0] [Section 228(3)] [Section 228] [Entire Act]

Union of India - Subsection

Section 228(3)(b) in The Companies Act, 1956

(b)the person so appointed (hereafter in this section referred to as the branch auditor) shall have the same powers and duties in respect of audit of the accounts of the branch office as the company's auditor has in respect of the same;