 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Companies Act, 2013 346. Inspection of books and papers by creditors and contributories. 1. At any time after the making of an order for the winding up of a company by the Tribunal, any creditor or contributory of the company may inspect the books and papers of the company only in accordance with, and subject to such rules as may be prescribed. 2. Nothing contained in sub-section (1 ) shall exclude or restrict any rights conferred by any law for the time being in force— a. on the Central Government or a State Government; b. on any authority or officer thereof; or c. on any person acting under the authority of any such Government or of any such authority or officer.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back