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[Cites 0, Cited by 0] [Section 204] [Entire Act]

Union of India - Subsection

Section 204(1) in The Companies Act, 2013

(1)Every listed company and a company belonging to other class of companies as may be prescribed shall annex with its Board’s report made in terms of sub-section (3) of section 134, a secretarial audit report, given by a company secretary in practice, in such form as may be prescribed.