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[Cites 0, Cited by 0] [Section 465(2)] [Section 465] [Entire Act]

Union of India - Subsection

Section 465(2)(j) in The Companies Act, 2013

(j)any inspection, investigation or inquiry ordered to be done under the Companies Act, 1956 (1 of 1956) shall continue to be proceeded with as if such inspection, investigation or inquiry has been ordered under the corresponding provisions of this Act; and