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[Section 19] [Complete Act]
Central Government Act
Section 19(2) in The Regional Rural Banks Act, 1976
(2) Every auditor of a Regional Rural Bank shall be a person who is qualified to act as an auditor of a company under section 226 of the Companies Act, 1956 (1 of 1956 ), and shall receive such remuneration as the Regional Rural Bank may fix with the approval of the Central Government.