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[Cites 0, Cited by 0] [Section 226(2)] [Section 226] [Entire Act]

Union of India - Subsection

Section 226(2)(a) in The Companies Act, 1956

(a)Notwithstanding anything contained in sub-section (1), but subject to the provisions of any rules made under clause (b), the holder of a certificate granted under a law in force in the whole or any portion of a Part B State immediately before the commencement of the Part B States (Laws) Act, 1951 (3 of 1951) [or of the Jammu and Kashmir (Extension of Laws) Act, 1956, (62 of 1956), as the case may be,] entitling him to act as an auditor of companies [in the territories which, immediately before the 1st November, 1956, were comprised in that State] [ Substituted by the Adaptation of Laws (No. 3) Order, 1956, for " in that State" .] or any portion thereof, shall be entitled to be appointed to act as an auditor of companies registered anywhere in [India] [ Substituted by Act 65 of 1960, Section 68, for " those territories" (w.e.f. 28.12.1960).].