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[Cites 0, Cited by 0] [Section 5(6)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(6)(c) in The Investor Education and Protection Fund Authority (Accounting, Audit, Transfer and Refund) Rules, 2016

(c)[ The company shall maintain the record filed under sub – rule (1) in the same format along with all supporting documents and the Authority shall have the powers to inspect such records.] [Substituted by Notification No. G.S.R. 571(E), dated 14.8.2019 (w.e.f. 5.9.2016).]