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[Cites 0, Cited by 0] [Section 143(3)] [Section 143] [Entire Act]

Union of India - Subsection

Section 143(3)(c) in The Companies Act, 2013

(c)whether the report on the accounts of any branch office of the company audited under sub-section (8) by a person other than the company’s auditor has been sent to him under the proviso to that sub-section and the manner in which he has dealt with it in preparing his report;