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

Union of India - Subsection

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

(d)the branch auditor shall receive such remuneration and shall hold his appointment subject to such terms and conditions as may be fixed either by the company in general meeting or by the Board of Directors if so authorised by the company in general meeting.