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[Cites 0, Cited by 0] [Section 300(4)] [Section 300] [Entire Act]

Union of India - Subsection

Section 300(4)(b) in The Companies Act, 2013

(b)may at his own cost employ chartered accountants or company secretaries or cost accountants or legal practitioners entitled to appear before the Tribunal under section 432, who shall be at liberty to put to him such questions as the Tribunal may consider just for the purpose of enabling him to explain or qualify any answers given by him.