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[Cites 0, Cited by 4] [Section 196] [Entire Act]

Union of India - Subsection

Section 196(4) in The Companies Act, 1956

(4)In the case of any such refusal or default, the [Central Government] [ Substituted by Act 11 of 2003, Section 25, for " Company Law Board" .] may, by order, compel an immediate inspection of the minute books or direct that the copy required shall forthwith be sent to the person requiring it.