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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(ii) in The Companies (Amendment) Act, 2017

(ii)for sub-section (3), the following sub-section shall be substituted, namely:—"(3) Every company shall place a copy of the annual return on the website of the company, if any, and the web-link of such annual return shall be disclosed in the Board's report.".