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[Cites 0, Cited by 3] [Section 212(17)] [Section 212] [Entire Act]

Union of India - Subsection

Section 212(17)(b) in The Companies Act, 2013

(b)The Serious Fraud Investigation Office shall share any information or documents available with it, with any investigating agency, State Government, police authority or income-tax authorities, which may be relevant or useful for such investigating agency, State Government, police authority or income-tax authorities in respect of any offence or matter being investigated or examined by it under any other law.