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[Cites 0, Cited by 0] [Section 224(8)] [Section 224] [Entire Act]

Union of India - Subsection

Section 224(8)(a) in The Companies Act, 1956

(a)in the case of an auditor appointed by the Board or the Central Government, may be fixed by the Board or the Central Government, as the case may be; and
(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;] [ Inserted by Act 53 of 2000, Section 107 (w.e.f. 13.12.2000).]