(1)A British register shall be deemed to be part of the company's register of members (in this section called the principal register).(2)It shall be kept in the same manner in which the principal register is by this Act required to be kept, except that the advertisement before closing the register shall be inserted in some newspaper circulating in the locality wherein the British register is kept.(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.(4)Subject to the provisions of this section with respect to the duplicate register, the shares registered in a British register shall be distinguished from the shares registered in the principal register, and no transaction with respect to any shares registered in a British register shall, during the continuance of that registration, be registered in any other register.(5)the company may discontinue to keep any British register, and thereupon all entries in that resister shall be transferred to the principal Resister.(6)Subject to the provisions of this Act, any company may, by its articles, make such regulation as it may think fit respecting the keeping of a British register.
