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SC Upholds Constitutional Validity of Section 140(5) Companies Act 2013 - (04 May 2023)

COMPANY

Supreme Court while upholding the constitutional validity of Section 140(5) of the Companies Act, 2013, and observed that application/proceedings under section 140(5) are maintainable even after the resignation of the concerned auditors.

Tags : SUPREME COURT   CONSTITUTIONAL VALIDITY   COMPANIES ACT  

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