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[Cites 0, Cited by 0] [Section 224(1C)] [Section 224] [Entire Act]

Union of India - Subsection

Section 224(1C)(a) in The Companies Act, 1956

(a)in the case of a person or firm holding appointment as auditor of a number of companies each of which has a paid-up share capital of less than rupees twenty-five lakhs, twenty such companies;