Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3] [Section 220(1)] [Section 220] [Entire Act]

Union of India - Subsection

Section 220(1)(a) in The Companies Act, 1956

(a)[* * *] [ The words " in the case of a public company" omitted by Act 65 of 1960, Section 66 (w.e.f. 28.12.1960).] [a copy] [Substituted by G.S.R. 70(E), dated 3.2.2009 (w.e.f. 3.2.2009). ] of the balance sheet and the profit and loss account, signed by the Managing Director, [* * *] [ The words " managing agent, secretaries and treasurers," omitted by Act 53 of 2000, Section 104 (w.e.f. 13.12.2000).] manager, or secretary of the company, or if there be none of these, by a Director of the company, together with [a copy] [Substituted by G.S.R. 70(E), dated 3.2.2009 (w.e.f. 3.2.2009). ] of all documents which are required by this Act to be annexed or attached to such balance sheet or profit and loss account: