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[Cites 0, Cited by 1] [Section 94] [Entire Act]

Union of India - Subsection

Section 94(2) in The Companies Act, 2013

(2)The registers and their indices, except when they are closed under the provisions of this Act, and the copies of all the returns shall be open for inspection by any member, debenture-holder, other security holder or beneficial owner, during business hours without payment of any fees and by any other person on payment of such fees as may be prescribed.