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[Cites 0, Cited by 0] [Section 619A] [Entire Act]

Union of India - Subsection

Section 619A(2) in The Companies Act, 1956

(2)Where in addition to the Central Government, any State Government is also a member of a Government company, that State Government shall cause a copy of the annual report prepared under sub-section (1) to be laid before the House or both Houses of the State Legislature together with a copy of the audit report and the comments or supplement referred to in sub-section (1).