Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 627(1)] [Section 627] [Entire Act]

Union of India - Subsection

Section 627(1)(ii) in The Companies Act, 1956

(ii)requiring the [* * *] [ The words " managing agent, secretaries and treasurers or" omitted by Act 53 of 2000, Section 223 (w.e.f. 13.12.2000).] manager of the company or such other officer thereof as may be named in the order, to produce the said books or papers or any of them to a person, and at a place and time, named in the order.