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[Cites 0, Cited by 0] [Section 201] [Entire Act]

Union of India - Subsection

Section 201(2) in Companies (Court) Rules, 1959

(2)The Official Liquidator, if he thinks fit, may instead of requiring any of the officers of the company to attend the meeting as aforesaid, require such officer to answer any interrogatories or to furnish in writing any information that he may require for purposes of such meeting, and if such officer fails to answer the interrogatories or furnish such information, he shall report such failure to the Court.