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[Cites 0, Cited by 1] [Section 85] [Entire Act]

Union of India - Subsection

Section 85(2) in The Companies Act, 2013

(2)The register of charges and instrument of charges, kept under sub-section (1) shall be open for inspection during business hours—
(a)by any member or creditor without any payment of fees; or
(b)by any other person on payment of such fees as may be prescribed,
subject to such reasonable restrictions as the company may, by its articles, impose.