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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(1) in Bolani Ores Limited (Acquisition of Shares) And Miscellaneous Provisions Act, 1978.

(1)The accounts of the dissolved company shall stand closed on the appointed any and the balance-sheet and the profit and loss accounts for the current financial year up tot he appointed y shall be prepared and audited in accordance with the provisions of the companies Act.