Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 6] [Entire Act] Union of India - Section Section 215 in The Companies Act, 2013 215. Firm, body corporate or association not to be appointed as inspector.— No firm, body corporate or other association shall be appointed as an inspector.
