Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 96] [Entire Act] Union of India - Subsection Section 96(b) in The Companies (Amendment) Act, 2000 (b)In sub- section (6), after the words" Central Government", the words" or the Securities and Exchange Board of India in respect of inspection made by its officers" shall be inserted;
