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[Cites 0, Cited by 5] [Section 240] [Entire Act]

Union of India - Subsection

Section 240(5) in The Companies Act, 1956

(5)Notes of any examination under sub-section (2) [* * *] [ The word, brackets and figure " or (4)" omitted by Act 31 of 1965, Section 25 (w.e.f. 15.10.1965).] 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.