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[Cites 0, Cited by 1] [Section 139] [Entire Act]

Union of India - Subsection

Section 139(4) in The Companies Act, 2013

(4)The Central Government may, by rules, prescribe the manner in which the companies shall rotate their auditors in pursuance of sub-section (2).Explanation.—For the purposes of this Chapter, the word “firm” shall include a limited liability partnership incorporated under the Limited Liability Partnership Act, 2008 (6 of 2009).