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[Cites 0, Cited by 0] [Section 171] [Entire Act]

Union of India - Subsection

Section 171(1) in The Companies Act, 2013

(1)The register kept under sub-section (1) of section 170,—
(a)shall be open for inspection during business hours and the members shall have a right to take extracts therefrom and copies thereof, on a request by the members, be provided to them free of cost within thirty days; and
(b)shall also be kept open for inspection at every annual general meeting of the company and shall be made accessible to any person attending the meeting.