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The Joint-stock Companies Act, 1857 Part IV Registration XCVII. Registration.- The registration of Companies shall be conducted as follows; (that is to say) (1) The local Government may, after the sanction of the Governor General in Council to the creation of any such Offices shall have been obtained, from time to time appoint such Registrars, Assistant Registrars, Clerks, and servants as it may think necessary for the registration of Companies under this Act, and remove them at pleasure: (2) The local Government may make such regulations as it thinks fit with respect to the duties to be performed by any such Registrars, Assistant Registrars, Clerks, and servants as aforesaid: (3) The local Government may from time to time determine the place or places at which Offices for the registration of Companies are to be established: Provided always that there shall be at all times maintained in each of the three Presidency Towns of Calcutta, Madras, and Bombay at least one such Office, and that every Company whose registered Office is within any Presidency shall be registered in that Presidency: (4) Every person may inspect the documents kept by the Registrar of Joint-Stock Companies; and there shall be paid for such inspection a fee of one Rupee for each inspection; and any person may require a copy or extract of any document or any part of any document, to be certified by the Registrar on payment of two annas for every hundred words of such copy or extract; and such certified copy shall be prima facie evidence of the matters therein contained in all legal proceedings whatever: (5) There shall be paid to any Registrar, Assistant Registrar, Clerk, or servant that may hereafter be employed in the registration of Joint-Stock Companies, such salary as the local Government may, with the sanction of the Governor General in Council, direct: (6) Whenever any act is herein directed to be done to or by the Registrar of Joint-Stock Companies, such act shall, until a Registrar of Joint-Stock Companies shall have been appointed by the local Government, be done to or by the keeper of the records of the Supreme Court of the Presidency in which the registered Office of the Company is situate, if such registered Office is situate within a Presidency; otherwise by the keeper of the records of the Supreme Court of the Presidency of Bengal.    |
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