Section 240(1)(a) in The Companies Act, 1956

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Union of India - Subsection

Section 240(1)(a) in The Companies Act, 1956

(a)to preserve and to produce to an inspector or any person authorised by him in this behalf with the previous approval of the Central Government, all books and papers of, or relating to, the company or, as the case may be, or of relating to the other body corporate, which are in their custody or power; and

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Union of India - Subsection

Section 240(1)(a) in The Companies Act, 1956