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Delhi High Court upholds Section 132 of Companies Act; validates NFRA Rules on auditor accountability

Delhi High Court upholds Section 132 of Companies Act; validates NFRA Rules on auditor accountability

Published on February 8, 2025February 8, 2025By Santosh Singh

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Previous storyDelhi High Court upholds Section 132 of Companies Act; validates NFRA Rules on auditor accountability

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