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Union of India - Section

Section 90 in The Companies Act, 2013

90. Investigation of beneficial ownership of shares in certain cases.—

Where it appears to the Central Government that there are reasons so to do, it may appoint one or more competent persons to investigate and report as to beneficial ownership with regard to any share or class of shares and the provisions of section 216 shall, as far as may be, apply to such investigation as if it were an investigation ordered under that section.