(6)Every investing company shall keep a register of all investments made by it in shares of any other body or bodies corporate (whether in the same group or not and whether in the case of a body corporate in the same group, such investments were made before or after that body came within the same group as the investing company), showing in respect of each investment the following particulars:-(a)the name of the body corporate in which the investment has been made;(b)the date on which the investment has been made;(c)where the body corporate is in the same group as the investing company, the date on which the body corporate came in the same group;(d)the names of all bodies corporate in the same group as the investing company.
