(1)If, from any report made under section 241, it appears to the Central Government that any person has, in relation to the company or in relation to any other body corporate, [* * *] whose affairs have been investigated by virtue of section 239, been guilty of any offence for which he is criminally liable, the Central Government may, after taking such legal advice as it thinks fit, prosecute such person for the offence; and it shall be the duty of [all officers and other employees] [ Substituted by Act 65 of 1960, Section 77, for " all officers" (w.e.f. 28.12.1960).] and [agents of the company or body corporate,] [ Substituted by Act 53 of 2000, Section 120, for certain words (w.e.f. 13.12.2000).] as the case may be, (other than the accused in the proceedings), to give the Central Government all assistance in connection with the prosecution which they are reasonably able to give.
