241. Inspectors" report

(1) The inspectors may, and if so directed by the Central Government shall, make interim reports to that Government, and on the conclusion of the investigation shall make a final report to the Central Government.

Any such report shall be written or printed, as the Central Government may direct.

(2) The Central Government-

(a) shall forward a copy of any report ¹ [(other than an interim report)] made by the inspectors to the company at its registered office, and also to any body corporate ²[***] dealt with in the report by virtue of section 239;

(b) may, if it thinks fit, furnish a copy thereof, on request and on payment of the prescribed fee, to any person-

³[(i) who is a member of the company or other body corporate deal with in the report by virtue of section 239; or]

⁴[***]

(iii) whose interests as a creditor of the company, other body corporate ²[***] aforesaid appear to the Central government to be affected;

(c) shall, where the inspectors are appointed ⁵[in pursuance of the provisions of sub-section (2)] of section 235, furnish, at the request of the applicants for the investigation, a copy of the report to them;

(d) shall, where the inspectors are appointed under section 237 in pursuance of an order of the Court, furnish a copy of the report to the Court; ⁶[***]

⁷[(dd) shall, where the inspectors are appointed in pursuance of the provisions of sub-section (2) of section 235 furnish a copy of the report to the ⁸[Tribunal]; and]

(e) may also cause report to be published.