(3)The above list and summary shall be contained in a separate part of the register of members, and completed within seven days after the day of first or only ordinary general meeting in the year, all company shall forthwith file with the registrar a copy signed by a director or by the manager or the or the secretary of the company, together with the certificate from such director, manager or secretary that the list and summary state the facts as they stood on the aforesaid.
