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[Cites 0, Cited by 1] [Section 212(17)] [Section 212] [Entire Act]

Union of India - Subsection

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

(a)In case Serious Fraud Investigation Office has been investigating any offence under this Act, any other investigating agency, State Government, police authority, income-tax authorities having any information or documents in respect of such offence shall provide all such information or documents available with it to the Serious Fraud Investigation Office;