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[Cites 0, Cited by 0] [Section 131] [Entire Act]

Union of India - Subsection

Section 131(2) in Indian Companies Act, 1913

(2)The balance-sheet shall be audited by the auditor of the company as hereinafter provided, and the auditor's report shall be attached thereto, or there shall be inserted at the foot thereof a reference to the report, and the report shall be read before the company in general meeting and shall be open to inspection by any member of the company.