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[Cites 0, Cited by 0] [Section 220(1)] [Section 220] [Entire Act]

Union of India - Subsection

Section 220(1)(iii) in The Companies Act, 1956

(iii)in the case of a company which becomes a public company by virtue of section 43-A, if the Central Government directs that it is not in the public interest that any person other than a member of the company shall be entitled to inspect, or obtain [copy] of, the profit and loss account of the company, no person other than a member of the company concerned shall be entitled to inspect, or obtain [copy] [Substituted by G.S.R. 70(E), dated 3.2.2009 (w.e.f. 3.2.2009). ] of, the profit and loss account of that company under section 610.]