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[Cites 0, Cited by 0] [Section 233B] [Entire Act]

Union of India - Subsection

Section 233B(9) in The Companies Act, 1956

(9)On receipt of the report referred to in sub-section (4) and the informations and explanations furnished by the company under sub-section (7) and sub-section (8), the Central Government may take such action on the report, in accordance with the provisions of this Act or any other law for the time being in force, as it may consider necessary.