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[Cites 0, Cited by 0] [Section 143(3)] [Section 143] [Entire Act]

Union of India - Subsection

Section 143(3)(b) in The Companies Act, 2013

(b)whether, in his opinion, proper books of account as required by law have been kept by the company so far as appears from his examination of those books and proper returns adequate for the purposes of his audit have been received from branches not visited by him;