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[Cites 0, Cited by 2] [Section 217(2AA)] [Section 217] [Entire Act]

Union of India - Subsection

Section 217(2AA)(ii) in The Companies Act, 1956

(ii)that the Directors had selected such accounting policies and applied them consistently and made judgments and estimates that are reasonable and prudent so as to give a true and fair view of the state of affairs of the company at the end of the financial year and of the profit or loss of the company for that period;