120. Maintenance and inspection of documents in electronic form.—
Without prejudice to any other provisions of this Act, any document, record, register, minutes, etc.,—(a)required to be kept by a company; or(b)allowed to be inspected or copies to be given to any person by a company under this Act, may be kept or inspected or copies given, as the case may be, in electronic form in such form and manner as may be prescribed.
