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[Cites 0, Cited by 0] [Section 23(i)] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(i)(c) in The Companies (Amendment) Act, 2017

(c)after the proviso, the following proviso shall be inserted, namely:—'Provided further that the Central Government may prescribe abridged form of annual return for "One Person Company, small company and such other class or classes of companies as may be prescribed".'.