Manufacturing and Other Companies (Auditor's Report) Order, 1988

1. Short title, application and commencement

(1) This order may be called the Manufacturing and Other Companies (Auditor's Report) Order, 1988.

(2) (a) It shall apply to every company including a foreign company as defined in section 591 of the Companies Act, 1956 (1 of 1956), which is engaged or proposes to be engaged in one or more of the following activities, namely: -

( i ) manufacturing, mining or processing;

(ii) supplying and rendering services;

(iii) trading; and

(iv) the business of financing, investment, chit fund, nidhi or mutual benefit societies.

(b) It shall not apply to,-

( i ) a banking company as defined in clause (c) of section 5 of the Banking Regulation Act, 1949 (10 of 1949);

(ii) an insurance company as defined in section 2(21) of the Companies Act, 1956 (1 of 1956); and

(iii) a company licensed to operate under section 25 of the Companies Act, 1956 (1 of 1956).

(3) It shall come into force on the 1st day of November, 1988.