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  • Indian Companies Act
  • Report on inspection made Section-208

Code of Criminal Procedure Act, 1973

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Sections Particulars
Chapter XIV Inspection, Inquiry And Investigation
208 Report on inspection made
Description The Registrar or inspector shall, after the inspection of the books of account or an inquiry under section 206 and other books and papers of the company under section 207, submit a report in writing to the Central Government along with such documents, if any, and such report may, if necessary, include a recommendation that further investigation into the affairs of the company is necessary giving his reasons in support.

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