(2)The Central Government-(a)shall forward a copy of any report [(other than an interim report)] made by the inspectors to the company at its registered office, and also to any body corporate [* * *] [ The words " ,managing agent, secretaries and treasurers or associate" omitted by Act 53 of 2000, Section 119 (w.e.f. 13.12.2000).] dealt with in the report by virtue of section 239;(b)may, if it thinks fit, furnish a copy thereof, on request and on payment of the prescribed fee to any person-(i)[ who is a member of the company or other body corporate dealt with in the report by virtue of section 239; or] [ Substituted by Act 53 of 2000, Section 119, for sub-Clause (i) (w.e.f. 13.12.2000).][* * *] [ Sub-Clause (ii) omitted by Act 53 of 2000, Section 119 (w.e.f. 13.12.2000).](iii)whose interests as a creditor of the company, other body corporate, [* * *] [The words " ,managing agent, secretaries and treasurers or associate" omitted by Act 53 of 2000, Section 119 (w.e.f. 13.12.2000). ] aforesaid appear to the Central Government to be affected;(c)shall, where the inspectors are appointed [in pursuance of the provisions of sub-section (2)] [ Substituted by Act 31 of 1988, Section 39, for " under clause (a) or (b)" (w.e.f. 31.5.1991).] of section 235, furnish, at the request of the applicants for the investigation, a copy of the report to them;(d)shall, where the inspectors are appointed under section 237 in pursuance of an order of the Court, furnish a copy of the report to the Court; [*] [ The words " and" omitted by Act 31 of 1988, Section 39 (w.e.f. 31.5.1991).](dd)[ shall, where the inspectors are appointed in pursuance of the provisions of sub-section (2) of section 235, furnish a copy of the report to the [Tribunal] [ Inserted by Act 31 of 1988, Section 39 (w.e.f. 31.5.1991).]; and](e)may also cause the report to be published.
