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[Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(3)(h) in The Company Law Board Regulations, 1991

(h)The Secretary shall have the right to collect from the Central Government or other offices, companies and firms, or any other persons such information as may be considered useful for the purpose of efficient discharge of the functions of the Board under the Act and place the said information before the Board.