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[Cites 0, Cited by 0] [Section 361] [Entire Act]

Union of India - Subsection

Section 361(5) in The Companies Act, 2013

(5)On receipt of the report under sub-section (4), if the Central Government is satisfied that any fraud has been committed by the promoters, directors or any other officer of the company, it may direct further investigation into the affairs of the company and that a report shall be submitted within such time as may be specified.