Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] Union of India - Subsection Section 16(b) in The Banking Laws (Amendment) Act, 2025 (b)for sub-section (2), the following sub-section shall be substituted, namely:—“(2) The auditors shall receive such remuneration as the State Bank may fix.”.
