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[Cites 0, Cited by 12] [Section 224] [Entire Act]

Union of India - Subsection

Section 224(7) in The Companies Act, 1956

(7)Except as provided in the proviso to sub-section (5), any auditor appointed under this section may be removed from office before the expiry of his term only by the company in general meeting, after obtaining the previous approval of the Central Government in that behalf.