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[Cites 0, Cited by 2] [Section 224] [Entire Act]

Union of India - Subsection

Section 224(6) in The Companies Act, 1956

(6)
(a)The Board may fill any casual vacancy in the office of an auditor; but while any such vacancy continues, the remaining auditor or auditors, if any, may, act:
Provided that where such vacancy is caused by the resignation of an auditor, the vacancy shall only be filled by the company in general meeting.
(b)Any auditor appointed in a casual vacancy shall hold office until the conclusion of the next annual general meeting.