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[Cites 0, Cited by 0] [Section 77] [Entire Act]

Union of India - Subsection

Section 77(4) in Indian Companies Act, 1913

(4)The statutory report shall, so far as it relates to the shares allotted by the company and" to the cash received in respect of such shares and to the receipts sum payments of the company on capital account, be certified as correct by the auditors (if any) of the company.