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[Cites 0, Cited by 0] [Section 224(2)] [Section 224] [Entire Act]

Union of India - Subsection

Section 224(2)(d) in The Companies Act, 1956

(d)where notice has been given of an intended resolution to appoint some person or persons in the place of a retiring auditor, and by reason of the death, incapacity or disqualification of that person or of all those persons, as the case may be, the resolution cannot be proceeded with.