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[Cites 0, Cited by 0] [Section 132] [Entire Act]

Union of India - Subsection

Section 132(9) in The Companies Act, 2013

(9)The officer authorised by the Appellate Authority shall prepare in such form and at such time as may be prescribed its annual report giving a full account of its activities and forward a copy thereof to the Central Government and the Central Government shall cause the annual report to be laid before each House of Parliament.