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[Cites 0, Cited by 1] [Section 241(2)] [Section 241] [Entire Act]

Union of India - Subsection

Section 241(2)(d) in The Companies Act, 1956

(d)shall, where the inspectors are appointed under section 237 in pursuance of an order of the Court, furnish a copy of the report to the Court; [*] [ The words " and" omitted by Act 31 of 1988, Section 39 (w.e.f. 31.5.1991).]