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[Cites 0, Cited by 1] [Section 217] [Entire Act]

Union of India - Subsection

Section 217(2) in The Companies Act, 2013

(2)The inspector may 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 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.