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[Cites 0, Cited by 0] [Section 39(i)] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(i)(c) in The Companies (Amendment) Act, 2017

(c)after the fourth proviso, the following proviso shall be inserted namely:—'Provided also that in the case of a subsidiary which has been incorporated outside India (herein referred to as "foreign subsidiary"), which is not required to get its financial statement audited under any law of the country of its incorporation and which does not get such financial statement audited, the requirements of the fourth proviso shall be met if the holding Indian company files such unaudited financial statement along with a declaration to this effect and where such financial statement is in a language other than English, along with a translated copy of the financial statement in English.'.