(1)[Save as otherwise provided elsewhere in this Act, any person may]-(a)inspect any documents kept by the Registrar [in accordance with the rules made under the Destruction of Records Act, 1917 (5 of 1917)] [ Inserted by Act 65 of 1960, Section 194 (w.e.f. 28.12.1960).] being documents filed or registered by him in pursuance of this Act, or making a record of any fact required or authorised to be recorded or registered in pursuance of this Act, on payment for each inspection of [such fees as may be prescribed] [ Substituted by Act 31 of 1988, Section 57, for " a fee of one rupee" (w.e.f. 15.7.1988).];(b)require a certificate of the incorporation of any company, or a copy or extract of any other document or any part of any other document to be certified by the Registrar, [on payment in advance of [such fees as may be prescribed] [ Substituted by Act 65 of 1960, Section 94, for certain words (w.e.f. 28.12.1960).]:]Provided that the rights conferred by this sub-section shall be exercisable-(i)in relation to documents delivered to the Registrar with a prospectus in pursuance of sub-clause (i) of clause (b) of sub-section (1) of section 60, only during the fourteen days beginning with the date of publication of the prospectus; and at other times, only with the permission of the Central Government; and(ii)in relation to documents so delivered in pursuance of clause (b) of sub-section (1) of section 605, only during the fourteen days beginning with the date of the prospectus; and at other times, only with the permission of the Central Government.
