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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(b) in The Companies (Audit and Auditors) Rules, 2014

(b)all private limited companies having paid up share capital of rupees [fifty] [Substituted 'twenty' by Notification No. G.S.R. 621(E), dated 22.6.2017 (w.e.f. 31.3.2014).] crore or more;