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[Cites 0, Cited by 0] [Section 88] [Entire Act]

Union of India - Subsection

Section 88(1) in The Companies Act, 2013

(1)Every company shall keep and maintain the following registers in such form and in such manner as may be prescribed, namely:—
(a)register of members indicating separately for each class of equity and preference shares held by each member residing in or outside India;
(b)register of debenture-holders; and
(c)register of any other security holders.