157. Power for company to keep foreign register of members or debenture holders .-
(1)A company which has a share capital or which has issued debentures may, if so authorised by its articles, keep in any State or country outside India a branch register of members or debenture holders resident in that State or country (in this Act called a "foreign register").(2)The company shall, within [thirty days] from the date of the opening of any foreign register, file with the Registrar notice of the situation of the office where such register is kept; and in the event of any change in the situation of such office or of its discontinuance, shall, within [thirty days] [ Substituted by Act 31 of 1965, Section 62 and Schedule, for " one month" (w.e.f. 15.10.1965).] from the date of such change or discontinuance, as the case may be, file notice with the Registrar of such change or discontinuance.(3)If default is made in complying with the requirements of sub-section (2), the company, and every officer of the company who is in default, shall be punishable with fine which may extend to [five hundred rupees] [ Substituted by Act 53 of 2000, Section 66, for " fifty rupees" (w.e.f. 13.12.2000).] for every day during which the default continues.
