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[Cites 0, Cited by 0] [Section 241(2)] [Section 241] [Entire Act]

Union of India - Subsection

Section 241(2)(dd) in The Companies Act, 1956

(dd)[ shall, where the inspectors are appointed in pursuance of the provisions of sub-section (2) of section 235, furnish a copy of the report to the [Tribunal] [ Inserted by Act 31 of 1988, Section 39 (w.e.f. 31.5.1991).]; and]