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[Cites 0, Cited by 5] [Section 210A] [Entire Act]

Union of India - Subsection

Section 210A(1) in The Companies Act, 1956

(1)The Central Government may, by notification in the Official Gazette, constitute an Advisory Committee to be called the National Advisory Committee on Accounting Standards (hereafter in this section referred to as the "Advisory Committee") to advise the Central Government on the formulation and laying down of accounting policies and accounting standards for adoption by companies or class of companies under this Act.