41. Power for company to keep branch register in the United Kingdom.
(1)A company having a share capital may, Power for if so authorised by its articles, cause to be kept in the United Kingdom a branch register of members (in this Act called a British register).(2)The company shall, within one month from the date of the opening of any British register, file with the registrar notice of the situation of the office where such register is kept and, in the event of any change in the situation of such office or of its discontinuance, shall within one month from the date of such change or discontinuance, as the case may be, file notice of such change or discontinuance.(3)If a company makes default in complying with the requirements of this section, it shall be liable toa fine not exceeding fifty rupees for every day during which the default continues.
