(4)For the purpose of satisfying itself that any information or statistics furnished by a company in pursuance of any order under sub-section (1) is correct and complete, the Central Government may require such company-(a)to produce such records or documents in its possession or under its control for inspection, before such officer and at such time as may be specified by the Central Government; or(b)to furnish such further information as may be specified by the Central Government and within such time as may be fixed by it.
