(1)The minute when registered shall be deemed substituted, for the corresponding part of the memorandum of the company, and shall be valid and alterable as if it had been originally contained there in and shall be embodied in every copy of the memorandum issued after its registration.(2)if a company makes default in complying with the requirements of this section, it shall be liable to a fine 1st exceeding ten rupees for each copy in respect of which default is made, and every officer of the company who knowingly and willfully authorises or permits the default shall be liable to the like penalty.
