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[Cites 0, Cited by 0] [Section 148] [Entire Act]

Union of India - Subsection

Section 148(7) in The Companies Act, 2013

(7)If, after considering the cost audit report referred to under this section and the information and explanation furnished by the company under sub-section (6), the Central Government is of the opinion that any further information or explanation is necessary, it may call for such further information and explanation and the company shall furnish the same within such time as may be specified by that Government.