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[Cites 0, Cited by 0] [Section 3(10)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(10)(b) in The Companies (Adjudication of Penalties) Rules, 2014

(b)to order for evidence or to produce any document, which in the opinion of the adjudicating officer, may be relevant to the subject matter.