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[Cites 0, Cited by 0] [Section 141(3)] [Section 141] [Entire Act]

Union of India - Subsection

Section 141(3)(g) in The Companies Act, 2013

(g)a person who is in full time employment elsewhere or a person or a partner of a firm holding appointment as its auditor, if such persons or partner is at the date of such appointment or reappointment holding appointment as auditor of more than twenty companies;