Section 26(1)(iii) in The Companies Act, 2013

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Union of India - Subsection

Section 26(1)(iii) in The Companies Act, 2013

(iii)reports made in the prescribed manner by the auditors upon the profits and losses of the business of the company for each of the five financial years immediately preceding issue and assets and liabilities of its business on the last date to which the accounts of the business were made up, being a date not more than one hundred and eighty days before the issue of the prospectus:

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Union of India - Subsection

Section 26(1)(iii) in The Companies Act, 2013