(1)Where any particulars or information is required to be given in the balance sheet or profit and loss account of a company or in any document required to be annexed or attached thereto, it shall be the duty of the concerned officer of the company to furnish without delay to the company, and also to the company's auditor, whenever he so requires, those particulars or that information in as full a manner as possible.[* * *] [Inserted by Act 65 of 1960, Section 66 (w.e.f. 28.12.1960). ]
