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Companies (Amendment) Act, 2000 117. Amendment of section 240.- In section 240 of the principal Act,- (a) for sub-section (1), the following sub-section shall be substituted, namely:- "(1) It shall be the duty of all officers and other employees and agents of the company, and where the affairs of any other body corporate are investigated by virtue of section 239, of all officers and other employees and agents of such body corporate- (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 (b) otherwise to give to the inspector all assistance in connection with the investigation which they are reasonably able to give."; (b) in sub-section (2), for the words "other body corporate, managing agent, secretaries and treasurers or associate,", the words "or other body corporate" shall be substituted; (c) in sub-section (3),- (i) for the words "two thousand rupees", the words "twenty thousand rupees" shall be substituted; (ii) for the words "two hundred rupees", the words "two thousand rupees" shall be substituted.    |
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