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

Union of India - Subsection

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

(b)may, if it thinks fit, furnish a copy thereof, on request and on payment of the prescribed fee to any person-
(i)[ who is a member of the company or other body corporate dealt with in the report by virtue of section 239; or] [ Substituted by Act 53 of 2000, Section 119, for sub-Clause (i) (w.e.f. 13.12.2000).]