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[Cites 0, Cited by 0] [Section 635B(1)] [Section 635B] [Entire Act]

Union of India - Subsection

Section 635B(1)(a) in The Companies Act, 1956

(a)during the course of any investigation of the affairs and other matters of or relating to a company, body or person under section 235, section 237 or section 239 or of the membership and other matters of or relating to a company, or the ownership of shares in or debentures of a company or body corporate, or the affairs and other matters of or relating to a company, body or person, under section 247, [* * *][; or [Inserted by Act 32 of 1964, Section 2 (w.e.f. 9.10.1964). ]