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[Cites 0, Cited by 0] [Section 134] [Entire Act]

Union of India - Subsection

Section 134(7) in The Companies Act, 2013

(7)A signed copy of every financial statement, including consolidated financial statement, if any, shall be issued, circulated or published along with a copy each of—
(a)any notes annexed to or forming part of such financial statement;
(b)the auditor’s report; and
(c)the Board’s report referred to in sub-section (3).