Return to be delivered to Registrar by foreign company where documents, etc., altered
Return to be delivered to Registrar by foreign company where documents, etc., altered.
593. If any alteration is made or occurs in—
(a ) the charter, statutes, or memorandum and articles of a foreign company or other instrument constituting or defining the constitution of a foreign company; or
(b ) the registered or principal office of a foreign company ; or
(c ) the directors or secretary of a foreign company [***] ; or
(d ) the name or address of any of the persons authorised to accept service on behalf of a foreign company; or
(e ) the principal place of business of the company in India;
the company shall, within the prescribed time, deliver to the Registrar for registration a return containing the prescribed particulars of the alteration.