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[Cites 0, Cited by 0] [Section 177] [Entire Act]

Union of India - Subsection

Section 177(8) in The Companies Act, 2013

(8)The Board’s report under sub-section (3) of section 134 shall disclose the composition of an Audit Committee and where the Board had not accepted any recommendation of the Audit Committee, the same shall be disclosed in such report along with the reasons therefor.