Section 34(ii) in The Companies (Amendment) Act, 2017
(ii)after sub-section (2), the following sub-section shall be inserted, namely:—"(3) No order shall be made under sub-section (1) in respect of re-opening of books of account relating to a period earlier than eight financial years immediately preceding the current financial year:Provided that where a direction has been issued by the Central Government under the proviso to sub-section (5) of section 128 for keeping of books of account for a period longer than eight years, the books of account may be ordered to be re-opened within such longer period.".
