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[Cites 0, Cited by 2] [Section 216] [Entire Act]

Union of India - Subsection

Section 216(4) in The Companies Act, 2013

(4)Subject to the terms of appointment of an inspector, his powers shall extend to the investigation of any circumstances suggesting the existence of any arrangement or understanding which, though not legally binding, is or was observed or is likely to be observed in practice and which is relevant for the purposes of his investigation.