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[Cites 0, Cited by 0] [Section 619A(3)] [Section 619A] [Entire Act]

Union of India - Subsection

Section 619A(3)(b) in The Companies Act, 1956

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