(3)The inspector shall keep in his custody the books and papers seized under this section for such period not later than the conclusion of the investigation as the considers necessary and thereafter shall return the same to the company or the other body corporate, or, as the case may be, to [* * *] [ Certain words omitted by Act 53 of 2000, Section 118 (w.e.f. 13.12.2000).] the Managing Director or the manager or any other person, from whose custody or power they were seized and inform the Magistrate of such return:[Provided that the inspector may, before returning such books and papers as aforesaid, place identification marks on them or any part thereof.] [ Inserted by Act 31 of 1965, Section 26 (w.e.f. 15.10.1965).]
