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[Cites 0, Cited by 1] [Section 241(2)] [Section 241] [Entire Act]

Union of India - Subsection

Section 241(2)(a) in The Companies Act, 1956

(a)shall forward a copy of any report [(other than an interim report)] made by the inspectors to the company at its registered office, and also to any body corporate [* * *] [ The words " ,managing agent, secretaries and treasurers or associate" omitted by Act 53 of 2000, Section 119 (w.e.f. 13.12.2000).] dealt with in the report by virtue of section 239;