Section 72 in Tamil Nadu Non-Trading Companies Rules, 1981
72. Authentication of inspection report.
- A copy of the report of any inspector or inspectors shall, for the purpose of section 246, be authenticated either -(a)by the seal of the company whose affairs have been investigated; or(b)by a certificate of a public officer having the custody of the report, under and in accordance with the provisions, of section 76 of the Indian Evidence Act, 1872 (Central Act I of 1872).
