Companies (Court) Rules, 1959

45. Order sanctioning issue to be delivered to Registrar of Companies

Unless in any particular case the Court shall otherwise direct, every order sanctioning the issue of shares at a discount shall contain a direction that a certified copy of such order be delivered to the Registrar of Companies for registration within one month from the date of the order, and that the order shall not take effect until such certified copy has been so delivered.

Reduction of share capital

(Sections 100 to 105)