Code of Criminal Procedure Act, 1973

Back

Sections	Particulars
Chapter XXII	Companies Incorporated Outside India
384	Debentures, annual return, registration of charges, books of account and their inspection
Description	1. The provisions of section 71 shall apply mutatis mutandis to a foreign company.2. The provisions of section 92 shall, subject to such exceptions, modifications and adaptations as may be made therein by rules made under this Act, apply to a foreign company as they apply to a company incorporated in India.3. The provisions of section 128 shall apply to a foreign company to the extent of requiring it to keep at its principal place of business in India, the books of account referred to in that section, with respect to monies received and spent, sales and purchases made, and assets and liabilities, in the course of or in relation to its business in India.4. The provisions of Chapter VI shall apply mutatis mutandis to charges on properties which are created or acquired by any foreign company.5. The provisions of Chapter XIV shall apply mutatis mutandis to the Indian business of a foreign company as they apply to a company incorporated in India.