Section 378ZF — Internal audit.
Companies Act, 2013
1 [378ZF.Internal audit.-- Every Producer Company shall have internal audit of its accounts carried out, at such interval and in such manner as may be specified in articles, by a chartered accountant as defined in clause (b) of sub-section (1) of section 2 of the Chartered Accountants Act, 1949 (38 of 1949).]Open in Lexace · Ask the AI about this section
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