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State of Tamilnadu - Section

Section 104 in Tamil Nadu Non-Trading Companies Rules, 1981

104. Preservation of records by companies.

(1)The following documents shall be kept permanent, namely :-
(i)Register of members commencing from the date of registration of the Company; and
(ii)Index of members.
(2)The documents specified in column (1) of the table below shall not be destroyed before the expiration of the period specified in the corresponding entries in column (2) thereof.Table
  Document Period
  1 2
1 Register of debenture holders 15 years after the redemption of debentures.
2 Index of debenture holders 15 years after the redemption of debentures.
3 Copies of all annual returns prepared undersections 159 and 160 and copies to be annexed thereto undersections 160 and 161. 8 years from the date of filing with theRegistrar.