Arrangements for declaration and payment of dividends within India.
3. The arrangements referred to in section 2(42) to be made by a company for the declaration and payment of dividends (including dividends on preference shares) within India shall be as follows:
| (a) | the share-register of the company for all shareholders shall be regularly maintained at its principal place of business within India, in respect of any tax year from a date not later than the 1st April of such year; | |
| (b) | the general meeting for passing the accounts of the tax year and for declaring any dividends in respect thereof shall be held only at a place within India; and | |
| (c) | the dividends declared, if any, shall be payable only within India to all shareholders. |