(1B)The inspector may keep in his custody any books and papers produced under sub-section (1) or sub-section (1-A) for six months and thereafter shall return the same to the company, body corporate, firm or individual by whom or on whose behalf the books and papers are produced:Provided that the inspector may call for the books and papers if they are needed again:Provided further that if certified copies of the books and papers produced under sub-section (1-A) are furnished to the inspector, he shall return those books and papers to the body corporate concerned.] [Inserted by Act 31 of 1965, Section 25 (w.e.f. 15.10.1965) ]
