Companies Act, 1956

LawyerServices
w w w . L a w y e r S e r v i c e s . i n

Section 216   [ View Judgements ]

Profit and loss account to be annexed and auditor's report to be attached to balance-sheet.


216. Profit and loss account to be annexed and auditors' report to be attached to balance sheet
The profit and loss account shall be annexed to the balance sheet and the auditors' report 1[(including the auditors' separate, special or supplementary report, if any)] shall be attached thereto.

1. Inserted by Act 65 of 1960, sec. 64 (w.e.f. 28-12-1960).

#LawyerServices #Section #Act #Law #Statute #IndianLaw #Kanoon