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[Cites 0, Cited by 0] [Section 44(i)] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(i)(b) in The Companies (Amendment) Act, 2017

(b)in the proviso, for the words "and with fine which shall not be less than one lakh rupees but which may extend to twenty-five lakh rupees", the words "and with fine which shall not be less than fifty thousand rupees but which may extend to twenty-five lakh rupees or eight times the remuneration of the auditor, whichever is less" shall be substituted;