The documents registered, recorded or filed with the Registrar electronically or documents which have been scanned and digitized and form a part of the electronic registry shall be available for inspection only in electronic manner on payment of feeas prescribed under clause (a) of sub-section (1) of section 610 of the Act the doing of all such other lawful things as are incidental or conducive to the attainment of the above objects :Provided that the company shall not support with its funds, or endeavour to impose on, or procure to be observed by, its members or others, any regulation or restriction which, if an object of the company, would make it a Trade Union.Annexure I(See Regulation 6)Memorandum of Association
