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

Union of India - Subsection

Section 77(9) in National Company Law Tribunal Rules, 2016

(9)On approval of the general meeting, the revised financial statements along with the statement of auditors or revised report of the Board, as the case may be, shall be filed with the Registrar of Companies within thirty days of the date of approval by the general meeting.