Section 43A(10)(a) in The Companies Act, 1956

[Cites 0, Cited by 0] [Section 43A(10)] [Section 43A] [Entire Act]

(a)"relevant period" means the period of three consecutive financial years,-

(i)immediately preceding the commencement of the Companies (Amendment) Act, 1974, or

(ii)a part of which immediately preceded such commencement and the other part of which immediately, followed such commencement, or

(iii)immediately following such commencement or at any time there-after;

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