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[Cites 0, Cited by 33] [Entire Act]

Union of India - Section

Section 246 in The Companies Act, 1956

246. Inspector's report to be evidence .-

A copy of any report of any inspector or inspectors appointed under section 235 or 237 authenticated in such manner, if any, as may be prescribed, shall be admissible in any legal proceeding as evidence of the opinion of the inspector or inspectors in relation to any matter contained in the report.