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[Cites 0, Cited by 0] [Section 234(4)] [Section 234] [Entire Act]

Union of India - Subsection

Section 234(4)(b) in The Companies Act, 1956

(b)the Court trying the offence may, on the application of the Registrar and after notice to the company, make an order on the company for production before the Registrar of such books and papers as in the opinion of the Court, may reasonably be required by the Registrar for the purpose referred to in sub-section (1).]