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Companies Act, 2013 171. Members’ right to inspect. 1. The register kept under sub-section (1 ) of section 170,— a. shall be open for inspection during business hours and the members shall have a right to take extracts there from and copies thereof, on a request by the members, be provided to them free of cost within thirty days; and b. shall also be kept open for inspection at every annual general meeting of the company and shall be made accessible to any person attending the meeting. 2. If any inspection as provided in clause (a ) of sub-section (1 ) is refused, or if any copy required under that clause is not sent within thirty days from the date of receipt of such request, the Registrar shall on an application made to him order immediate inspection and supply of copies required there under.    |
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