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[Cites 0, Cited by 0] [Section 107] [Entire Act]

Union of India - Subsection

Section 107(c) in The Companies (Amendment) Act, 2000

(c)in sub- section (8), after clause (a), the following clause shall be inserted, namely:-" (aa) in the case of an auditor appointed under section 619 by the Comptroller and Auditor- General of India, shall be fixed by the company in general meeting or in such manner as the company in general meeting may determine.".