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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(c) in The Companies (Amendment) Act, 2017

(c)after sub-section (3), the following sub-section shall be inserted, namely:—"(3A) The Central Government may prescribe an abridged Board's report, for the purpose of compliance with this section by One Person Company or small company."