Section 116(c) in The Companies (Amendment) Act, 2000
(c)for the portion beginning with the words" the inspector shall, subject to the provisions of sub- section (2)" and ending with the words" affairs of the first- mentioned company", the following shall be substituted, namely:-" the inspector shall, subject to the provisions of sub- section (2), have power so to do and shall report on the affairs of the other body corporate or of the managing director or manager, so far as he thinks that the results of his investigation thereof re relevant to the investigation of the affairs of the first- mentioned company.".
