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[Cites 0, Cited by 2] [Section 227] [Entire Act]

Union of India - Subsection

Section 227(1) in The Companies Act, 1956

(1)Every auditor of a company shall have a right of access at all times to the books and accounts and vouchers of the company, whether kept at the head office of the company or elsewhere, and shall be entitled to require from the officers of the company such information and explanations as the auditor may think necessary for the performance of his duties as auditor.