(1)Every register of holders of debentures of a company shall, except when closed in accordance period or periods (not exceeding in the whole thirty days in any year) as may be specified in the articles," be open to the inspection of the registered holder of any such debentures, and of any holder of shares in the company, but subject to such reasonable restrictions as the company may in general meeting impose, so that at least two hours in each day are appointed for inspection, and every such holder may require a copy of the register or any part thereof on payment of six annas for every one hundred words or fractional Part thereof required to be copied.
