Section 4(1)(c) in The Companies (Indian Accounting Standards) Rules, 2015

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Union of India - Subsection

Section 4(1)(c) in The Companies (Indian Accounting Standards) Rules, 2015

(c)holding, subsidiary, joint venture or associate companies of companies covered by sub-clause (a) of clause (ii) of sub-rule (1) and sub-clause (b) of clause (ii) of sub-rule (1) as the case may be; and

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Union of India - Subsection

Section 4(1)(c) in The Companies (Indian Accounting Standards) Rules, 2015