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[Cites 0, Cited by 8] [Section 157] [Entire Act]

Union of India - Subsection

Section 157(1) in The Companies Act, 1956

(1)A company which has a share capital or which has issued debentures may, if so authorised by its articles, keep in any State or country outside India a branch register of members or debenture holders resident in that State or country (in this Act called a "foreign register").