Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Entire Act] Union of India - Section Section 130 in Indian Companies Act, 1913 130. Company to keep proper books of accounts:- Every company shall keep proper books of account in which shall be entered full, true and complete accounts of the .affairs and transactions of the company.
