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[Cites 0, Cited by 0] [Section 207] [Entire Act]

Union of India - Subsection

Section 207(2) in The Companies Act, 2013

(2)The Registrar or inspector, making an inspection or inquiry under section 206 may, during the course of such inspection or inquiry, as the case may be,—
(a)make or cause to be made copies of books of account and other books and papers; or
(b)place or cause to be placed any marks of identification in such books in token of the inspection having been made.