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[Cites 0, Cited by 2] [Section 240] [Entire Act]

Union of India - Subsection

Section 240(2) in The Companies Act, 1956

(2)[An inspector may examine on oath-
(a)any of the persons referred to in sub-section (1); and
(b)with the previous approval of the Central Government, any other person, in relation to the affairs of the company, [or other body corporate], as the case may be; and may administer an oath accordingly and for that purpose may require any of those persons to appear before him personally.