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Union of India - Section

Section 4 in Companies (Arrests in connection with Investigation by Serious Fraud Investigation Office) Rules, 2017

4.

The Director, Additional Director or Assistant Director, while exercising powers under sub-section (8) of section 212 of the Act, shall sign the arrest order together with personal search memo in the Form appended to these rules and shall serve it on the arrestee and obtain written acknowledgement of service.