(1)The copy of the annual return filed with the Registrar under section 159 or 160, as the case may be, shall be signed both by a Director and by the [* * *] manager or secretary of the company, or where there is no [* * *] [ The words " managing agent, secretaries and treasurers," omitted by Act 31 of 1988, Section 23 (w.e.f. 15.6.1988).]manager or secretary by two Directors of the company, one of whom shall be the Managing Director where there is one:[Provided that where the annual return is filed by a company whose shares are listed on a recognised stock exchange, the copy of such annual return shall also be signed by a secretary in whole-time practice.] [ Inserted by Act 31 of 1988, Section 23 (w.e.f. 15.6.1988).]
