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[Cites 0, Cited by 0] [Section 360] [Entire Act]

Union of India - Subsection

Section 360(2) in Companies (Court) Rules, 1959

(2)Save as otherwise provided by these Rules, every contributory and every creditor whose claim or proof has been admitted, shall be entitled, on payment of the prescribed charges, at all reasonable times to inspect the file of proceedings and to be furnished with copies and extracts from any document therein.