The National Financial Reporting Authority
NFRA is a statutory body constituted on 1st October 2018 under Section 132 of the Companies Act, 2013
Objectives
To protect the public interest and the interests of the investors, creditors and other associated with the companies or bodies corporate governed under Rule 3 of NFRA Rules, 2018..
To establish high quality standards of accounting and auditing and exercising effective oversight of accounting functions performed by the companies and bodies corporate and audit functions performed by the auditors.
For more information visit National Financial Reporting Authority