Section 172(2)(iii) in The Companies Act, 1956

[Cites 0, Cited by 1] [Section 172(2)] [Section 172] [Entire Act]

Union of India - Subsection

Section 172(2)(iii) in The Companies Act, 1956

(iii)to the auditor or auditors for the time being of the company, in any manner authorised by section 53 in the case of any member or members of the company:

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Union of India - Subsection

Section 172(2)(iii) in The Companies Act, 1956