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[Cites 0, Cited by 2] [Section 619(3)] [Section 619] [Entire Act]

Union of India - Subsection

Section 619(3)(a) in The Companies Act, 1956

(a)to direct the manner in which the company's accounts shall be audited by the auditor appointed in pursuance of sub-section (2) and to give such auditor instructions in regard to any matter relating to the performance of his functions as such;