(3)Every foreign company shall send to the Registrar with the documents required to be delivered to him under sub-section (1), [a copy] [The words are " three copies" Substituted by G.S.R. 70(E), dated 3.2.2009 (w.e.f. 3.2.2009).] of a list in the prescribed form of all places of business established by the company in India as at the date with reference to which the balance sheet referred to in sub-section (1) is made out.
