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[Cites 0, Cited by 2] [Section 216] [Entire Act]

Union of India - Subsection

Section 216(3) in The Companies Act, 2013

(3)While appointing an inspector under sub-section (1), the Central Government may define the scope of the investigation, whether as respects the matters or the period to which it is to extend or otherwise, and in particular, may limit the investigation to matters connected with particular shares or debentures.