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

Union of India - Subsection

Section 215(2) in The Companies Act, 1956

(2)In the case of a company not being a banking company, when only one of its Directors is for the time being in India, the balance sheet and the profit and loss account shall be signed by such Director; but in such a case there shall be attached to the balance sheet and the profit and loss account a statement signed by him explaining the reason for non-compliance with the provisions of sub-section (1).