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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Bombay Presidency - Subsection

Section 36(2) in Bombay Non-Trading Corporations Act, 1959

(2)If the annual general meeting of a corporation before which a balance sheet is laid as aforesaid does not adopt the balance sheet, a statement of that fact and of the reasons therefor shall be annexed to the balance sheet and to the copies thereof required to be filed with the Registrar.