(1)Every company shall keep in one or more books a register of the holders of its debentures and enter therein the following particulars, namely:-(a)the name and address, and the occupation, if any, of each debenture holder;(b)the debentures held by each holder, [distinguishing each debenture by its number except where such debentures are held with a depository] and the amount paid or agreed to be considered as paid on those debentures;(c)the date at which each person was entered in the register as a debenture holder; and(d)the date at which any person ceased to be a debenture holder.
