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[Cites 0, Cited by 1] [Section 454] [Entire Act]

Union of India - Subsection

Section 454(6) in The Companies Act, 1956

(6)Any person stating himself in writing to be a creditor or contributory of the company shall be entitled, by himself or by his agent, at all reasonable times, on payment of the prescribed fee, to inspect the statement submitted in pursuance of this section, and to a copy thereof or extract therefrom.