Section 40(4) in Bombay Non-Trading Corporations Act, 1959
(4)Where, in pursuance of sub-section (2) any shares or securities in which investments have been made by a corporation are not held by it in its own name, the corporation shall forthwith enter in a register maintained by it for the purpose-(a)the nature, value, and such other particulars as may be necessary fully to identify the shares or securities in question; and(b)the bank or person in whose name or custody the shares or securities are held.
