Section 143(6)(a) in The Companies Act, 2013

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Union of India - Subsection

Section 143(6)(a) in The Companies Act, 2013

(a)conduct a supplementary audit of the financial statement of the company by such person or persons as he may authorise in this behalf; and for the purposes of such audit, require information or additional information to be furnished to any person or persons, so authorised, on such matters, by such person or persons, and in such form, as the Comptroller and Auditor-General of India may direct; and

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Union of India - Subsection

Section 143(6)(a) in The Companies Act, 2013