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[Cites 0, Cited by 2] [Section 301] [Entire Act]

Union of India - Subsection

Section 301(5) in The Companies Act, 1956

(5)The register aforesaid shall be kept at the registered office of the company; and it shall be open to inspection at such office, and 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 fee, as in the case of the register of members of the company; and the provisions of section 163 shall apply accordingly.