(3)[(a)] The provisions of section 209 shall apply to a foreign company to the extent of requiring it to keep at its principal place of business in India the books of account referred to in that section, with respect to moneys received and expended, sales and purchases made, and assets and liabilities, in the course of or in relation to its business in India.(b)[ On and from the commencement of the Companies (Amendment) Act, 1974 (41 of 1974),- [ Inserted by Act 41 of 1974, Section 33 (w.e.f. 1.2.1975).](i)the provisions of section 159 shall, subject to such modifications or adaptations as may be made therein by the rules made under this Act, apply to a foreign company having an established place of business in India, as they apply to a company incorporated in India;(ii)the provisions of sections 209, 209-A, 233-A and 233-B and sections 234 to 246 (both inclusive) shall, so far as may be, apply only to the Indian business of a foreign company having an established place of business in India, as they apply to a company incorporated in India.]
