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[Cites 0, Cited by 1] [Section 92] [Entire Act]

Union of India - Subsection

Section 92(2) in The Companies Act, 2013

(2)The annual return, filed by a listed company or, by a company having such paid-up capital and turnover as may be prescribed, shall be certified by a company secretary in practice in the prescribed form, stating that the annual return discloses the facts correctly and adequately and that the company has complied with all the provisions of this Act.