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 0] [Section 2(xii)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(xii)(b) in The Companies (Amendment) Act, 2017

(b)in sub-clause (ii),—
(A)for the words "as per its last profit and loss account", the words "as per profit and loss account for the immediately preceding financial year" shall be substituted;
(B)for the words "twenty crore rupees", the words "one hundred crore rupees" shall be substituted;