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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(9) in The Chartered Accountants (Amendment) Act, 2006

(9)accepts an appointment as auditor of a company without first ascertaining from it whether the requirements of section 225 of the Companies Act, 1956 (1 of 1956 ) in respect of such appointment have been duly complied with;