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[Cites 0, Cited by 0] [Section 581ZA(4)] [Section 581ZA] [Entire Act]

Union of India - Subsection

Section 581ZA(4)(d) in The Companies Act, 1956

(d)the audited balance-sheet and profit and loss accounts of the Producer Company and its subsidiary, if any, together with a report of the Board of Directors of such Company with respect to-
(i)the state of affairs of the Producer Company;
(ii)the amount proposed to be carried to reserve;
(iii)the amount to be paid as limited return on share capital;
(iv)the amount proposed to be disbursed as patronage bonus;
(v)the material changes and commitments, if any, affecting the financial position of the Producer Company and its subsidiary, which have occurred in between the date of the annual accounts of the Producer Company to which the balance-sheet relates and the date of the report of the Board;
(vi)any other matter of importance relating to energy conservation, environmental protection, expenditure or earnings in foreign exchanges;
(vii)any other matter which is required to be, or may be, specified by the Board;