LexSection 17 — Provision relating to auditors.
The Public Sector Iron and Steel Companies (Restructuring) and Miscellaneous Provisions Act, 1978
Every person appointed under section 619 of the Companies Act as an auditor of a dissolved company or of a transferred unit, holding office immediately before the appointed day, may continue to hold office as such auditor in the corresponding unit of the Integral Company or of any other transferee company, as the case may be, for the duration for which he was so appointed, on the same terms and conditions as were applicable to him immediately before the appointed day.Open in Lexace · Ask the AI about this section