(1)Where in the course of investigation under section 235 or section 237 or section 239 or section 247, the inspector has reasonable ground to believe that the books and papers of, or relating to, any company or other body corporate [* * *] [ ] or Managing Director or manager of such company or other body corporate [* * *] [ The words " or any associate of such managing agent or secretaries and treasurers" omitted by Act 53 of 2000, Section 118 (w.e.f. 13.12.2000).] may be destroyed, mutilated, altered, falsified or secreted, the inspector may make an application [* * *] [ The words " to the Tribunal or" omitted by Act 17 of 1967, Section 4 and Schedule (w.e.f. 1.7.1967).] to the Magistrate of the First Class or, as the case may be, the Presidency Magistrate, having jurisdiction for an order for the seizure of such books and papers.
