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[Cites 0, Cited by 3] [Section 619(3)] [Section 619] [Entire Act]

Union of India - Subsection

Section 619(3)(b) in The Companies Act, 1956

(b)to conduct a supplementary or test audit of the company's accounts by such person or persons as he may authorise in this behalf; and for the purposes of such audit, to require information or additional information to be furnished to any person or persons, so authorised, on such matters, by such person or persons, and in such form, as the Comptroller and Auditor-General may, by general or special order, direct.