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Union of India - Section
Section 9 in The Companies (Audit and Auditors) Rules, 2014
9. [ [Omitted by Notification No. G.S.R. 432(E), dated 7.5.2018 (w.e.f. 31.3.2014).]
***]| 9. Liability to devolve on concerned partners only.- In case of criminal liability of any audit firm, the liability other than fine, shall devolve only on the concerned partner or partners, who acted in a fraudulent manner or abetted or, as the case may be, colluded in any fraud. |