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[Cites 0, Cited by 0] [Section 10FP] [Entire Act]

Union of India - Subsection

Section 10FP(2) in The Companies Act, 1956

(2)For the purpose of securing compliance with the provisions of sub-section (1), the Chief Metropolitan Magistrate or the District Magistrate may take or cause to be taken such steps and use or cause to be used such force as may, in his opinion, be necessary.