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[Cites 0, Cited by 0] [Section 226(2)] [Section 226] [Entire Act]

Union of India - Subsection

Section 226(2)(b) in The Companies Act, 1956

(b)The Central Government may, by notification in the Official Gazette, make rules providing for the grant, renewal, suspension or cancellation of auditors' certificates to persons in [the territories which, immediately before the 1st November, 1956, were comprised in Part B States] [ Substituted by the Adaptation of Laws (No. 3) Order, 1956, for " Part B States" .] for the purposes of clause (a), and prescribing conditions and restrictions for such grant, renewal, suspension or cancellation.