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State of Gujarat - Section

Section 240 in Gujarat High Court Rules, 1993

240. Application for inspection of records.

- The Reserve Bank of India may apply to the Judge for the time being dealing with the proceedings for the winding up of the Company or to such other Judge as the Chief Justice may direct for permission to inspect the records of the Company or of the High Court in the matter of the Company and such permission may be granted by the Judge in his direction.