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[Cites 0, Cited by 0] [Section 177] [Entire Act]

Union of India - Subsection

Section 177(5) in The Companies Act, 2013

(5)The Audit Committee may call for the comments of the auditors about internal control systems, the scope of audit, including the observations of the auditors and review of financial statement before their submission to the Board and may also discuss any related issues with the internal and statutory auditors and the management of the company.