(1)[Every company shall keep at its registered office proper books of account with respect to-(a)all sums of money received and expended by the company and the matters in respect of which the receipt and expenditure take place;(b)all sales and purchases of goods by the company; [* * *](c)[ the assets and liabilities of the company; [and] [Substituted by Act 65 of 1960, Section 60, for sub-Section (1) (w.e.f. 28.12.1960). ](c)the assets and liabilities of the company; [(d) in the case of a company pertaining to any class of companies engaged in production, processing, manufacturing or mining activities, such particulars relating to utilisation of material or labour or to other items of cost as may be prescribed, if such class of companies is required by the Central Government to include such particulars in the books of account:] [ Inserted by Act 31 of 1965, Section 20 (w.e.f. 15.10.1965).][Provided that all or any of the books of account aforesaid may be kept at such other place in India as the Board of Directors may decide and when the Board of Directors so decides, the company shall, within seven days of the decision, file with the Registrar a notice in writing giving the full address of that other place.] [Substituted by Act 65 of 1960, Section 60, for sub-Section (1) (w.e.f. 28.12.1960). ]
