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[Cites 0, Cited by 0] [Section 104] [Entire Act]

State of Tamilnadu - Subsection

Section 104(2) in Tamil Nadu Non-Trading Companies Rules, 1981

(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.