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Companies (Amendment) Act, 2000 107. Amendment of section 224.- In section 224 of the principal Act,- a. in sub-section (1B), after the third proviso, the following proviso shall be inserted, namely:- "Provided also that the provisions of this sub-section shall not apply, on and after the commencement of the Companies (Amendment) Act, 2000, to a private company."; b. in sub-section (4), for the words "five hundred rupees", the words "five thousand rupees" shall be substituted; c. in sub-section (8), after clause (a), the following clause shall be inserted, namely:- "(aa) in the case of an auditor appointed under section 619 by the Comptroller and Auditor-General of India, shall be fixed by the company in general meeting or in such manner as the company in general meeting may determine.".    |
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