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[Cites 0, Cited by 2] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(3) in Indian Companies Act, 1913

(3)The company shall transmit to its registered office in India a copy of every entry in its British register as soon as may be after the entry is made; and shall cause to be kept at such office, duly entered up from time to time, a duplicate of its British register, and the duplicate shall, for all the purposes of tins Act, be deemed to be part of the principal register.