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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Maharashtra - Subsection

Section 63(iii) in The Maharashtra Non-Trading Corporations Act, 1959

(iii)that the members of the corporation have not been given all the information with respect to its affairs which they might reasonably expect, the State Government may appoint or direct the Registrar to appoint a competent person to investigate the affairs of the corporation and to report thereon in such manner as the State Government may direct.