The Ministry of Corporate Affairs (MCA) has issued Companies (Audit and Auditors) Second Amendment Rules, 2021. The Rules came into force on 1st April, 2021. They further amend the Companies (Audit and Auditors) Rules, 2014 in the following manner:
In the Companies (Audit and Auditors) Rules, 2014, in rule 11, in clause (g), for the words “Whether the company”, the words, figures and letters “Whether the company, in respect of financial years commencing on or after the 1st April, 2022,” shall be substituted.
To read about Companies (Audit and Auditors) Amendment Rules, 2021, read HERE
*Tanvi Singh, Editorial Assistant has put this story together