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[Cites 0, Cited by 16] [Section 212] [Entire Act]

Union of India - Subsection

Section 212(15) in The Companies Act, 2013

(15)Notwithstanding anything contained in this Act or in any other law for the time being in force, the investigation report filed with the Special Court for framing of charges shall be deemed to be a report filed by a police officer under section 173 of the Code of Criminal Procedure, 1973 (2 of 1974).