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[Cites 0, Cited by 0] [Section 140(4)] [Section 140] [Entire Act]

Union of India - Subsection

Section 140(4)(iii) in The Companies Act, 2013

(iii)Where notice is given of such a resolution and the retiring auditor makes with respect thereto representation in writing to the company (not exceeding a reasonable length) and requests its notification to members of the company, the company shall, unless the representation is received by it too late for it to do so,—