(1)The registrar on production to him of an order of the Court confirming the reduction of the capital of a company, and on the filing with him of a certified copy of the Order and of a minute Approved by the Court) showing, with respect to the share capital of the company as altered by the order, the amount of the share capital, the number of shares it to which it is to be divided and the amount of each share, and the amount (if any) at the date of the registration deemed to be paid up on each share, shall register the order and minute.
