Section 44(iii) in The Companies (Amendment) Act, 2017
(iii)in sub-section (5), the following proviso shall be inserted, namely:—"Provided that in case of criminal liability of an audit firm, in respect of liability other than fine, the concerned partner or partners, who acted in a fraudulent manner or abetted or, as the case may be, colluded in any fraud shall only be liable.".
