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[Cites 0, Cited by 0] [Section 228(4)] [Section 228] [Entire Act]

Union of India - Subsection

Section 228(4)(a) in The Companies Act, 1956

(a)the arrangement made by the company for the audit of accounts of the branch office by a person otherwise qualified for appointment as branch auditor even though such person may be an officer or employee of the company;