Section 108 in Tamil Nadu Non-Trading Companies Rules, 1981
108. Inspection of records kept by the Registrar.
(1)Any person who wishes to inspect a document registered, recorded or filed with the Registrar under the Act shall apply to him for the purpose and the application shall be accompanied by the fee specified in that behalf in clause (a) of sub-section (1) of section 610.(2)The applicant shall not be permitted to make a verbatim copy of the documents inspected. He may, however, take any notes in respect of the contents of the document inspected.(3)Every certificate or copy granted under the provisions of the Act shall be signed and dated by the Registrar.
