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[Cites 0, Cited by 0] [Section 139(2)] [Section 139] [Entire Act]

Union of India - Subsection

Section 139(2)(i) in The Companies Act, 2013

(i)an individual auditor who has completed his term under clause (a) shall not be eligible for reappointment as auditor in the same company for five years from the completion of his term;