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[Cites 0, Cited by 0] [Section 141] [Entire Act]

Union of India - Subsection

Section 141(1) in The Companies Act, 2013

(1)A person shall be eligible for appointment as an auditor of a company only if he is a chartered accountant:Provided that a firm whereof majority of partners practising in India are qualified for appointment as aforesaid may be appointed by its firm name to be auditor of a company.