(1A)The inspector may, with the previous approval of the Central Government, require any body corporate [other than a body corporate referred to in sub-section (1) to furnish such information to, or produce such books and papers before, him or any person authorised by him in this behalf [with the previous approval of that Government] [Inserted by Act 31 of 1965, Section 25 (w.e.f. 15.10.1965) ] [as he may consider necessary if the furnishing of such information or the production of such books and papers is relevant or necessary for the purposes of his investigation.
