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[Cites 0, Cited by 0] [Section 134(5)] [Section 134] [Entire Act]

Union of India - Subsection

Section 134(5)(b) in The Companies Act, 2013

(b)the directors had selected such accounting policies and applied them consistently and made judgments and estimates that are reasonable and prudent so as to give a true and fair view of the state of affairs of the company at the end of the financial year and of the profit and loss of the company for that period;