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[Cites 0, Cited by 0] [Section 299] [Entire Act]

Union of India - Subsection

Section 299(2) in The Companies Act, 2013

(2)The Tribunal may examine any officer or person so summoned on oath concerning the matters aforesaid, either by word of mouth or on written interrogatories or on affidavit and may, in the first case, reduce his answers to writing and require him to sign them.