In section 143 of the principal Act,—(i)in sub-section (1), in the proviso, for the words "its subsidiaries", at both the places, the words "its subsidiaries and associate companies" shall be substituted;(ii)in sub-section (3), in clause (i), for the words "internal financial controls system", the words "internal financial controls with reference to financial statements" shall be substituted;(iii)in sub-section (14), in clause (a), for the words "cost accountant in practice", the words "cost accountant" shall be substituted.
