Section 64 in The Maharashtra Non-Trading Corporations Act, 1959
64. Production of documents and evidence.
(1)It shall be the duty of all officers and agents of the corporation–(a)to produce to the person appointed under section 63 all books and papers of, or relating to, the corporation which are in their custody or power; and(b)otherwise to give to the said person all assistance in connection with the investigation which they are reasonably able to give.(2)The person appointed under section 63 may examine on oath any of the persons referred to in sub-section (1) in relation to the affairs of the corporation.(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.(4)On the conclusion of the investigation the person appointed under section 63 shall make a report to the State Government and the State Government shall forward a copy of such report to the corporation at its registered office.
