Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 41] [Entire Act] Union of India - Subsection Section 41(1) in Indian Companies Act, 1913 (1)A company having a share capital may, Power for if so authorised by its articles, cause to be kept in the United Kingdom a branch register of members (in this Act called a British register).
