Section 134 — Power to inspect registers of companies.

Power to inspect registers of companies.—The 3[Assessing Officer], the 4[Deputy Commissioner (Appeals)], 5[the 6[Joint Commissioner] or the Commissioner (Appeals)], or any person subordinate to him authorised in writing in this behalf by the 3[Assessing Officer], the 4[Deputy Commissioner (Appeals)], 5[the 6[Joint Commissioner] or the Commissioner (Appeals)], may inspect, and if necessary, take copies, or cause copies to be taken, of any register of the members, debenture holders or mortgagees of any company or of any entry in such register.

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