593. Return to be delivered to Registrar by foreign company where documents, etc., altered .-If any alteration is made or occurs in-
(a)the charter, statutes, or memorandum and articles of a foreign company or other instrument constituting or defining the constitution of a foreign company; or(b)the registered or principal office of a foreign company; or(c)the Directors or secretary of a foreign company [* * *]; or(d)the name or address of any of the persons authorised to accept service on behalf of a foreign company; or(e)the principal place of business of the company in India, the company shall, within the prescribed time, deliver to the Registrar for registration a return containing the prescribed particulars of the alteration.
