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[Cites 0, Cited by 2] [Section 210] [Entire Act]

Union of India - Subsection

Section 210(1) in The Companies Act, 2013

(1)Where the Central Government is of the opinion, that it is necessary to investigate into the affairs of a company,—
(a)on the receipt of a report of the Registrar or inspector under section 208;
(b)on intimation of a special resolution passed by a company that the affairs of the company ought to be investigated; or
(c)in public interest,
it may order an investigation into the affairs of the company.