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[Cites 0, Cited by 0] [Section 394(1)] [Section 394] [Entire Act]

Union of India - Subsection

Section 394(1)(b) in The Companies Act, 2013

(b)as soon as may be after such preparation, laid before both Houses of Parliament together with a copy of the audit report and comments upon or supplement to the audit report, made by the Comptroller and Auditor-General of India.