Section 519(2) in The Companies (Second Amendment) Act, 2002
(2)The provisions of sub- sections (2) to (11) of section 478 shall apply in relation to any examination directed under sub- section (1) as they apply in relation to an examination directed under sub- section (1) of section 478 with references to the liqui ator being substituted for references to the Official Liquidator in those provisions.".
