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[Cites 0, Cited by 0] [Section 342(3)] [Section 342] [Entire Act]

Union of India - Subsection

Section 342(3)(a) in The Companies Act, 2013

(a)if he thinks fit, he may apply to the Central Government for an order to make further inquiry into the affairs of the company by any person designated by him and for conferring on such person all the powers of investigation as are provided under this Act;