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[Cites 0, Cited by 0] [Section 139(8)] [Section 139] [Entire Act]

Union of India - Subsection

Section 139(8)(ii) in The Companies Act, 2013

(ii)in the case of a company whose accounts are subject to audit by an auditor appointed by the Comptroller and Auditor-General of India, be filled by the Comptroller and Auditor-General of India within thirty days: