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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Gujarat - Subsection

Section 21(3) in The Gujarat Backward Classes Development Corporation Act, 1985

(3)The auditors shall make a report to the Corporation upon the annual balance-sheet and accounts examined by them and in every such report shall state whether in their opinion the balance-sheet is a full and fair balance-sheet containing necessary particulars and properly drawn up so as to exhibit a true and fair view of the state of affairs of the Corporation.