Section 24 in The Company Law Board Regulations, 1991
24. Power of the Bench to call for further information/evidence.
- The Bench may, before passing orders on the petition, require the parties or any one or more of them, to produce such further documentary or other evidence as the Bench may consider necessary-(a)for the purpose of satisfying itself as to the truth of the allegations made in the petition; or(b)for ascertaining any information which, in the opinion of the Bench, is necessary for the purpose of enabling it to pass orders on the petition.
