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[Cites 0, Cited by 0] [Section 233A(1)] [Section 233A] [Entire Act]

Union of India - Subsection

Section 233A(1)(c) in The Companies Act, 1956

(c)that the financial position of any company is such as to endanger its solvency, the Central Government may at any time by order direct that a special audit of the company's accounts for such period or periods as may be specified in the order, shall be conducted and may by the same or a different order appoint either a chartered accountant as defined in clause (b) of sub-section (1) of section 2 of the Chartered Accountants Act, 1949 (38 of 1949) (whether or not such chartered accountant is a chartered accountant in practice within the meaning of that Act) or the company's auditor himself to conduct such special audit.