(1)On the making of a winding up order, it shall be the duty of the petitioner in the winding up proceedings and of the Receiver to file with the Registrar a copy of the order, within one month from the date of the making of the order:Provided that the Registrar may, upon application in writing b such petitioner or Receiver, allow, in his discretion, further time not exceeding fifteen days for the filing of any such copy.
