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Union of India - Section
Section 7 in The Companies (Cost records and audit) Rules, 2014
7.
[* * *] [Omitted by Notification No. G.S.R. 1(E), dated31.12.2014 (w.e.f. 30.6.2014).][Inserted by Notification No. G.S.R. 695(E), dated 14.7.2016 (w.e.f. 30.6.2014).]| 7. Rules not to apply in certain cases.- The requirement for cost audit under these rules shall not be applicable to a company which is covered under rule 3, and,(i) whose revenue from exports, in foreign exchange, exceeds seventy five per cent of its total revenue or(ii) which is operating from a special economic zone. |