Company Form No. 23B
Registration No. company............................ Nominal Capital Rs. ...................................
Notice by auditor
[pursuant to section 224(1A)]
I/we .......................................... hereby give notice to the registrar of Companies, ......................
pursuant to section 224(1A) of the companies Act, 1956, that I/We have received intimation dated the ................... day of ........................... 19 .............................. from ............................. Limited/Private Limited of my/our having been appointed as auditors(s) for the year ............................ and that I/We have accepted/refused to accept the appointment as auditor(s) of the company.
....................................................................
Signature*
Dated this ....................... day of ................................ 19 ......................
* Where the signatory is a partner of a firm of chartered accountants, the name of the firm is also to be indicated.
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