Companies Act, 1956

LawyerServices
w w w . L a w y e r S e r v i c e s . i n

Section 238   [ View Judgements ]

Firm, body corporate or association not to be appointed as inspector.


238. FIRM, BODY CORPORATE OR ASSOCIATION NOT TO BE APPOINTED AS INSPECTOR.

No firm, body corporate or other association shall be appointed as an inspector under section 235 or 237.

#LawyerServices #Section #Act #Law #Statute #IndianLaw #Kanoon