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[Cites 0, Cited by 0] [Section 248] [Entire Act]

Union of India - Subsection

Section 248(1) in Companies (Court) Rules, 1959

(1)The notes of the deposition of a person examined under section 477 shall be signed by such person and shall be lodged in the office of the Registrar. But the notes shall not be open to the inspection of any creditor, contributory or other person, except the Official Liquidator, nor shall a copy thereof or extract therefrom be supplied to any person other than the Official Liquidator, save upon orders of Court.