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MCA Relaxes Norms on Auditors Term for Pvt Cos With Paid Up Share Capital of 50 Crores - (23 Jun 2017)

Ministry of Corporate Affairs has notified amendment to Companies (Audit and Auditors) Rules, 2014 wherein it amended Auditors’ rules with respect to limits specified for “Class of Companies”.

Tags : MINISTRY OF CORPORATE AFFAIRS   COMPANIES (AUDIT AND AUDITORS) RULES  

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