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[Cites 0, Cited by 0] [Section 394(1)] [Section 394] [Entire Act]

Union of India - Subsection

Section 394(1)(a) in The Companies Act, 2013

(a)prepared within three months of its annual general meeting before which the comments given by the Comptroller and Auditor-General of India and the audit report is placed under the proviso to sub-section (6) of section 143; and