Section 129A — Periodical financial results.

1 [ 129A. Periodical financial results.-- The Central Government may, require such class or classes of unlisted companies, as may be prescribed,-- (a) to prepare the financial results of the company on such periodical basis and in such form as may be prescribed; (b) to obtain approval of the Board of Directors and complete audit or limited review of such periodical financial results in such manner as may be prescribed; and (c) file a copy with the Registrar within a period of thirty days of completion of the relevant period with such fees as may be prescribed.]

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