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 1] [Section 30] [Entire Act] Union of India - Subsection Section 30(2) in Banking Companies Act, 1949 (2)The auditor shall have the powers of, exercise the functions vested in, and discharge the duties and be subiect to the liabilities and penalties imposed on, auditors of companies by section 145 of the Indian Companies Act, 1913.
