(1F)[The register aforesaid shall be kept at the registered office of the lending company and-(a)shall be open to inspection at such office, and(b)extracts may be taken therefrom or copies thereof may be required, by any member of the company to the same extent and in the same manner and on the payment of the same fees as in the case of the register of members of the company; and the provisions of section 163 shall apply accordingly.]
