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[Cites 0, Cited by 8] [Section 209A] [Entire Act]

Union of India - Subsection

Section 209A(2) in The Companies Act, 1956

(2)[It shall be the duty of every Director, other officer or employee of the company to produce to the person making inspection under sub-section (1), all such books of account and other books and papers of the company in his custody or control and to furnish him with any statement, information or explanation relating to the affairs of the company as the said person may require of him within such time and at such place as he may specify.