Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 59] [Entire Act] Union of India - Section Section 238 in The Companies Act, 1956 238. Firm, body corporate or association not to be appointed as inspector .- No firm, body corporate or other association shall be appointed as an inspector under section 235 or 237.
