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[Cites 0, Cited by 1] [Section 94] [Entire Act]

Union of India - Subsection

Section 94(3) in The Companies Act, 2013

(3)Any such member, debenture-holder, other security holder or beneficial owner or any other person may—
(a)take extracts from any register, or index or return without payment of any fee; or
(b)require a copy of any such register or entries therein or return on payment of such fees as may be prescribed.