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[Cites 0, Cited by 85] [Section 212] [Entire Act]

Union of India - Subsection

Section 212(6) in The Companies Act, 1956

(6)If, for any reason, the Board of Directors of the holding company is unable to obtain information on any of the matters required to be specified by sub-section (4), a report in writing to that effect shall be attached to the balance sheet of the holding company.