Section 338(2)(b) in The Companies Act, 2013

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Union of India - Subsection

Section 338(2)(b) in The Companies Act, 2013

(b)where the business of the company has involved dealings in goods, statements of the annual stock takings and, except in the case of goods sold by way of ordinary retail trade, of all goods sold and purchased, showing the goods and the buyers and the sellers thereof in sufficient detail to enable those goods and those buyers and sellers to be identified, have not been kept.

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Union of India - Subsection

Section 338(2)(b) in The Companies Act, 2013