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[Cites 0, Cited by 0] [Section 395(1)] [Section 395] [Entire Act]

Union of India - Subsection

Section 395(1)(b) in The Companies Act, 2013

(b)as soon as may be after such preparation, laid before the House or both Houses of the State Legislature together with a copy of the audit report and comments upon or supplement to the audit report referred to in sub-section (1) of that section.