(1)Documents delivered in pursuance of sub-section (2) of section 597 to the Registrar of any State (other than the Registrar having jurisdiction over New Delhi) in which the principal places of business of foreign companies are situate, shall be kept in the manner specified in sub-regulations (2) and (3).(2)Documents relating to any one company shall be kept together and separately from those relating to the others.(3)Documents relating to each company shall be kept in chronological order, that is to say in the order of the dates on which they are received by the Registrar.
