Section 225(1)(c) in The Companies Act, 2013

[Cites 0, Cited by 0] [Section 225(1)] [Section 225] [Entire Act]

Union of India - Subsection

Section 225(1)(c) in The Companies Act, 2013

(c)unless, as a result of the investigation, a prosecution is instituted under section 224,—

(i)any company, body corporate, managing director or manager dealt with by the report of the inspector; and

(ii)the applicants for the investigation, where the inspector was appointed under section 213, to such extent as the Central Government may direct.