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[Cites 0, Cited by 0] [Section 217(4)] [Section 217] [Entire Act]

Union of India - Subsection

Section 217(4)(b) in The Companies Act, 2013

(b)with the prior approval of the Central Government, any other person, in relation to the affairs of the company, or other body corporate or person, as the case may be, and for that purpose may require any of those persons to appear before him personally: