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NCLT Ahmedabad: Complaints Against Auditors or Company Secretaries Not Grounds for Company Probe - (11 Dec 2025)

COMPANY

NCLT Ahmedabad held that complaints of professional misconduct against auditors or company secretaries cannot justify an SFIO investigation under Sections 212 or 213 of the Companies Act, as such actions pertain only to the individual and do not entitle the complainant to probe the company.

Tags : COMPLAINTS   AUDITORS   COMPANY SECRETARIES  

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