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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1)(d) in The Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading Licence and other Related Matters) Regulations, 2009

(d)provide in respect of the accounting statements prepared in accordance with foregoing clauses, a report by the Auditors in respect of each year, stating whether in their opinion the statements have been properly prepared and give a true and fair view of the revenue, costs, assets, and liabilities reserves reasonably attributable to the business to which the statements relate; and