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[Cites 0, Cited by 375] [Section 462] [Entire Act]

Union of India - Subsection

Section 462(4) in The Companies Act, 1956

(4)When the account has been audited, one copy thereof shall be filed and kept by the [Tribunal] [ Substituted by Act 11 of 2003, Section 70, for " Court" .], and the other copy shall be delivered to the Registrar for filing; and each copy shall be open to the inspection of any creditor, contributory or person interested.