Section 64(3) in The Maharashtra Non-Trading Corporations Act, 1959
(3)Notes of any examination under sub-section (2) shall be taken down in writing and shall be read over to or by, and signed by the person examined, and may thereafter be used in evidence against him.Explanation:–For the purposes of this section and section 65–(a)the expression “agent” in relation to any corporation means any one acting or purporting to act for or on behalf of such corporation and includes the bankers and legal advisers of, and persons employed as auditors by, such corporation; and(b)any reference to officers or agents shall be construed as a reference to past as well as present officers, or agents, as the case may be.
