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

Union of India - Subsection

Section 141(4) in The Companies Act, 2013

(4)Where a person appointed as an auditor of a company incurs any of the disqualifications mentioned in sub-section (3) after his appointment, he shall vacate his office as such auditor and such vacation shall be deemed to be a casual vacancy in the office of the auditor.