Code of Criminal Procedure Act, 1973

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Sections	Particulars
Chapter VII	Management and Administration
90	Investigation of beneficial ownership of shares in certain cases
Description	Where it appears to the Central Government that there are reasons so to do, it may appoint one or more competent persons to investigate and report as to beneficial ownership with regard to any share or class of shares and the provisions of section 216 shall, as far as may be, apply to such investigation as if it were an investigation ordered under that section.