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[Cites 0, Cited by 6] [Section 215] [Entire Act]

Union of India - Subsection

Section 215(3) in The Companies Act, 1956

(3)The balance sheet and the profit and loss account shall be approved by the Board of Directors before they are signed on behalf of the Board in accordance with the provisions of this section and before they are submitted to the auditors for their report thereon.