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[Cites 0, Cited by 0] [Section 235(2)] [Section 235] [Entire Act]

Union of India - Subsection

Section 235(2)(b) in The Companies Act, 1956

(b)in the case of a company having no share capital, an application has been received from not less than one-fifth of the persons on the company's register of members, the [Central Government] [may, after giving the parties an opportunity of being heard, by order, declare that the affairs of the company ought to be investigated by an inspector or inspectors, and on such a declaration being made, the Central Government shall appoint one or more competent persons as inspectors to investigate the affairs of the company and to report thereon in such manner as the Central Government may direct.] [ Substituted by Act 31 of 1988, Section 36, for Section 235 (w.e.f. 31.5.1991).]