(6)All contracts entered into by a company for the appointment of a Manager or Managing Director [* * *] [ The words " managing agent or secretaries and treasurers" omitted by Act 53 of 2000, Section 147 (w.e.f. 13.12.2000).] shall be kept at the registered office of the company; and shall be open to the inspection of any member of the company at such office; and extracts may be taken therefrom and copies thereof may be required by any such member, 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.
