(5)(a)Every company shall keep a register showing the following particulars in respect of every investment or loan made, guarantee given or security provided by it in relation to any body corporate under sub-section (1), namely:-(i)the name of the body corporate;(ii)the amount, terms and purpose of the investment or loan or security or guarantee;(iii)the date on which the investment or loan has been made; and(iv)the date on which the guarantee has been given or security has been provided in connection with a loan.(b)The particulars of investment, loan, guarantee or security referred to in clause (a) shall be entered chronologically in the register aforesaid within seven days of the making of such investment or loan, or the giving of such guarantee or the provision of such security.
