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[Cites 0, Cited by 0] [Section 240(2)] [Section 240] [Entire Act]

Union of India - Subsection

Section 240(2)(b) in The Companies Act, 1956

(b)with the previous approval of the Central Government, any other person, in relation to the affairs of the company, [or other body corporate], as the case may be; and may administer an oath accordingly and for that purpose may require any of those persons to appear before him personally.