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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2)(c) in The Companies (Incorporation) Rules, 2014

(c)For each of the two financial years immediately preceding the date of the application, or when the company has functioned only for one financial year, for such year (i) the financial statements, (ii) the Board's reports, and (iii) the audit reports, relating to existing companies