(1)If a company having a share capital has-(a)consolidated and divided its share capital into shares of larger amount than its existing shares;(b)converted any shares into stock;(c)re-converted any stock into shares;(d)sub-divided its shares or any of them;(e)redeemed any redeemable preference shares; or(f)cancelled any shares, otherwise than in connection with a reduction of share capital under sections 100 to 104, the company shall within [thirty days] after doing so, give notice thereof to the Registrar specifying, as the case may be, the shares consolidated, divided, converted, sub-divided, redeemed or cancelled, or the stock reconverted.
