Section 34 in The Companies (Incorporation) Rules, 2014
34. Copies of memorandum and articles, etc. to be given to members on request being made by them.
- A company shall on payment of fee, send a copy of each of the following documents to a member within seven days of the request being made by him-(1)the memorandum;(2)the articles;(3)every agreement and every resolution referred to in sub-section (1) of section 117, if and so far as they have not been embodied in the memorandum and articles.
