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Companies Act, 1956 Sec 150 - Register of members. (1) Every company shall keep in one or more books a register of its members, and enter therein the following particulars : (a) the name and address, and the occupation, if any, of each member ; (b) in the case of a company having a share capital, the shares held by each member distinguishing each share by its number except where such shares are held with a depository, and the amount paid or agreed to be considered as paid on those shares ; (c) the date at which each person was entered in the register as a member ; and (d) the date at which any person ceased to be a member : Provided that where the company has converted any of its shares into stock and given notice of the conversion to the Registrar, the register shall show the amount of stock held by each of the members concerned instead of the shares so converted which were previously held by him. (2) If default is made in complying with sub-section (1), the company, and every officer of the company who is in default, shall be punishable with fine which may extend to five hundred rupees for every day during which the default continues.    |
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