(4)An auditor shall have the same powers and duties in relation to an audit conducted by him under this section as an auditor of a company has under sub-section (1) of section 227 and such auditor shall make his report to the [Central Government] [ Substituted by Act 41 of 1974, Section 25, for " Company Law Board" (w.e.f. 1.2.1975).] in such form and within such time as may be prescribed and shall also at the same time forward a copy of the report to the company.
