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[Cites 0, Cited by 0] [Section 143(3)] [Section 143] [Entire Act]

Union of India - Subsection

Section 143(3)(a) in The Companies Act, 2013

(a)whether he has sought and obtained all the information and explanations which to the best of his knowledge and belief were necessary for the purpose of his audit and if not, the details thereof and the effect of such information on the financial statements;