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[Cites 0, Cited by 0] [Section 372A(6)] [Section 372A] [Entire Act]

Union of India - Subsection

Section 372A(6)(b) in The Companies Act, 1956

(b)extracts may be taken therefrom and copies thereof may be required, by any member of the company to the same extent, in the same manner, and on payment of the same fees as in the case of the register of members of the company; and the provisions of section 163 shall apply accordingly.