Section 224(5)(a) in The Companies Act, 1956

[Cites 0, Cited by 0] [Section 224(5)] [Section 224] [Entire Act]

Union of India - Subsection

Section 224(5)(a) in The Companies Act, 1956

(a)the company may, at a general meeting, remove any such auditor or all or any of such auditors and appoint in his or their places any other person or persons who have been nominated for appointment by any member of the company and of whose nomination notice has been given to the members of the company not less than fourteen days before the date of the meeting; and

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Union of India - Subsection

Section 224(5)(a) in The Companies Act, 1956