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[Cites 0, Cited by 0] [Section 88] [Entire Act]

Union of India - Subsection

Section 88(4) in The Companies Act, 2013

(4)A company may, if so authorised by its articles, keep in any country outside India, in such manner as may be prescribed, a part of the register referred to in sub-section (1), called “foreign register”‖ containing the names and particulars of the members, debenture-holders, other security holders or beneficial owners residing outside India.