(6)The register referred to in sub-section (5) shall be kept at the registered office of the company concerned and-(a)shall be open to inspection at such office; and(b)extracts may be taken therefrom and copies thereof may be required, by any member of the company to the same extent, in the same manner, and on 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.
