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[Cites 0, Cited by 0] [Section 218(1)] [Section 218] [Entire Act]

Union of India - Subsection

Section 218(1)(a) in The Companies Act, 2013

(a)during the course of any investigation of the affairs and other matters of or relating to a company, other body corporate or person under section 210, section 212, section 213 or section 219 or of the membership and other matters of or relating to a company, or the ownership of shares in or debentures of a company or body corporate, or the affairs and other matters of or relating to a company, other body corporate or person, under section 216; or