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Del HC: MSMED Act Not Applicable to CA Firms Appointed as Special Auditors - (10 Jul 2023)

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Delhi High Court has held that MSMED Act, 2006 is not applicable to a CA firm appointed as ‘Special Auditor’ under Section 142(2A) of the Income Tax Act, 1961.

Tags : DELHI HIGH COURT   MSMED ACT   SPECIAL AUDITOR   INCOME-TAX  

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