(1)The register of members commencing from the date of the registration of the company, the index of members, the register and index of debenture holders, and copies of all annual returns prepared under sections 159 and 160, together with the copies of certificates and documents required to be annexed thereto under sections 160 and 161, shall be kept at the registered office of the company:[Provided that such registers, indexes, returns and copies of certificates and documents or any or more of them may, instead of being kept at the registered office of the company, be kept at any other place within the city, town or village in which the registered office is situate, if-(i)such other place has been approved for this purpose by a special resolution passed by the company in general meeting, [and][* * *] [ Clause (ii) omitted by Act 31 of 1965, Section 17 (w.e.f. 15.10.1965).](iii)the Registrar has been given in advance a copy of the proposed special resolution.]
