(1)The books containing the minutes of the proceedings of any general meeting of a company held on or after the 15th day of January, 1937, shall-(a)be kept at the registered office of the company, and(b)be open, during business hours, to the inspection of 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 day are allowed for inspection.
