Section 107 in The Companies (Amendment) Act, 2000
107. Amendment of section 224.- In section 224 of the principal Act,-(a) in sub- section (1B), after the third proviso, the following proviso shall be inserted, namely:-" Provided also that the provisions of this sub- section shall not apply, on and after the commencement of the Companies (Amendment) Act, 2000 , to a private company.";
(b)in sub- section (4), for the words" five hundred rupees", the words" five thousand rupees" shall be substituted;(c)in sub- section (8), after clause (a), the following clause shall be inserted, namely:-" (aa) in the case of an auditor appointed under section 619 by the Comptroller and Auditor- General of India, shall be fixed by the company in general meeting or in such manner as the company in general meeting may determine.".
