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[Cites 0, Cited by 1] [Section 128] [Entire Act]

Union of India - Subsection

Section 128(2) in The Companies Act, 2013

(2)Where a company has a branch office in India or outside India, it shall be deemed to have complied with the provisions of sub-section (1), if proper books of account relating to the transactions effected at the branch office are kept at that office and proper summarized returns periodically are sent by the branch office to the company at its registered office or the other place referred to in sub-section (1).