(2)Where the owner applying for a certificate of registration is a company [within the meaning of section 3 of the Companies Act, 1956 ( 1 of 1956)] [Substituted Act 35 of 1977, Section 8, ibid, for registred under the compnies Act, 1912 (7 of 1912) (w.e.f. 1.5.1978).] the application may be made to a registering authority within the local limits of whose jurisdiction the principal office of the company is situate.
