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[Cites 0, Cited by 0] [Section 233A] [Entire Act]

Union of India - Subsection

Section 233A(4) in The Companies Act, 1956

(4)The report of the special auditor shall, as far as may be, include all the matters required to be included in an auditor's report under section 227 and, if the Central Government so directs, shall also include a statement on any other matter which may be referred to him by that Government.