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[Cites 0, Cited by 2] [Section 619A(1)] [Section 619A] [Entire Act]

Union of India - Subsection

Section 619A(1)(b) in The Companies Act, 1956

(b)as soon as may be after such preparation, laid before both Houses of Parliament together with a copy of the audit report and any comments upon, or supplement to, the audit report, made by the Comptroller, and Auditor-General of India.