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[Cites 0, Cited by 0] [Section 372(9)] [Section 372] [Entire Act]

Union of India - Subsection

Section 372(9)(b) in The Companies Act, 1956

(b)extracts may be taken therefrom and copies thereof may be required, by any member of the investing company to the same extent, in the same manner, and on the payment of the same fees as in the case of the register of members of the investing company; and the provisions of section 163 shall apply accordingly.