(2)[ Any member or holder of debentures of a company and any person from whom the company has accepted a sum of money by way of deposit shall, on demand, be entitled to be furnished free of cost, with a copy of the last balance sheet of the company and of every document required by law to be annexed or attached thereto, including the profit and loss account and the auditors' report.] [ Substituted by Act 31 of 1988, Section 31, for sub-Section (2) (w.e.f. 17.4.1989).]
