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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1)(n) in Companies (Share Capital and Debentures) Rules, 2014

(n)a report addressed to the Board of directors by the company's auditors stating that-
(i)they have inquired into the company's state of affairs;
(ii)the amount of the permissible capital payment for the securities in question is in their view properly determined;
(iii)that the audited accounts on the basis of which calculation with reference to buy back is done is not more than six months old from the date of offer document; and