(5)For the purposes of any investigation under this section, sections 239, 240 and 241 shall apply with the necessary modifications of references to the affairs of the company or to those of any other body corporate [* * *] [ The words " or of any managing agent, secretaries and treasurers, or associate," omitted by Act 53 of 2000, Section 123 (w.e.f. 13.12.2000).]:Provided that the said sections shall apply in relation to all persons (including persons concerned only on behalf of others) who are or have been, or whom the inspector has reasonable cause to believe to be or to have been,-(i)financially interested in the success or failure, or the apparent success or failure, of the company, of any other body corporate [* * *] [ The words " managing agent, secretaries and treasurers, or associate," omitted by Act 53 of 2000, Section 123 (w.e.f. 13.12.2000).] whose membership or constitution is investigated with that of the company; or(ii)able to control or materially to influence the policy of such company, body corporate [* * *] [ The words " managing agent, secretaries and treasurers, or associate," omitted by Act 53 of 2000, Section 123 (w.e.f. 13.12.2000).], as they apply in relation to [officers and other employees and agents] [ Substituted by Act 65 of 1960, Section 79, for " officers and agents" (w.e.f. 28.12.1960).] of the company of the other body corporate, [* * *] [ The words " or of managing agent, secretaries, treasurers or associate" omitted by Act 53 of 2000, Section 123 (w.e.f. 13.12.2000).] as the case may be:Provided further that the Central Government shall not be bound to furnish the company or any other person with a copy of any report by an inspector appointed under this section or with a complete copy thereof, if it is of opinion that there is good reason for not divulging the contents of the report or of parts thereof; but in such a case, the Central Government shall cause to be kept by the Registrar a copy of any such report, or as the case may be, of the parts thereof, as respects which it is not of that opinion.
