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[Cites 0, Cited by 0] [Section 581ZA] [Entire Act]

Union of India - Subsection

Section 581ZA(10) in The Companies (Amendment) Act, 2002

(10)The proceedings of every annual general meeting along with the Directors' Report, the audited balance- sheet and the profit and loss account shall be filed with the Registrar within sixty days of the date on which the annual general meeting is held, with an annual return along with the filing fees as applicable under the Act.