(1)The books containing the minutes of the proceedings of any general meeting of a company or of a resolution passed by postal ballot, shall—(a)be kept at the registered office of the company; and(b)be open, during business hours, to the inspection by any member without charge, subject to such reasonable restrictions as the company may, by its articles or in general meeting, impose, so, however, that not less than two hours in each business day are allowed for inspection.
