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[Cites 0, Cited by 0] [Section 101] [Entire Act]

Union of India - Subsection

Section 101(iii) in The Companies (Amendment) Act, 2000

(iii)that the directors had taken proper and sufficient care for the maintenance of adequate accounting records in accordance with the provisions of this Act for safeguarding the assets of the company and for preventing and detecting fraud and other irr gularities;