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[Cites 0, Cited by 0] [Section 125] [Entire Act]

Union of India - Subsection

Section 125(11) in The Companies Act, 2013

(11)The authority shall prepare in such form and at such time for each financial year as may be prescribed its annual report giving a full account of its activities during the financial year and forward a copy thereof to the Central Government and the Central Government shall cause the annual report and the audit report given by the Comptroller and Auditor-General of India to be laid before each House of Parliament.