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[Cites 0, Cited by 0] [Section 140(4)] [Section 140] [Entire Act]

Union of India - Subsection

Section 140(4)(i) in The Companies Act, 2013

(i)Special notice shall be required for a resolution at an annual general meeting appointing as auditor a person other than a retiring auditor, or providing expressly that a retiring auditor shall not be reappointed, except where the retiring auditor has completed a consecutive tenure of five years or, as the case may be, ten years, as provided under sub-section (2) of section 139.