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[Cites 0, Cited by 0] [Section 121] [Entire Act]

Union of India - Subsection

Section 121(2) in The Companies Act, 2013

(2)The company shall file with the Registrar a copy of the report referred to in subsection (1) within thirty days of the conclusion of the annual general meeting with such fees as may be prescribed, or with such additional fees as may be prescribed, within the time as specified, under section 403.