(8)A letter or notice to be sent under this section to a company may be addressed to the company at its registered office, or if no office has been registered, to the care of some Director, [* * *] [The words " managing agent, secretaries and treasures " omitted by Act 53 of 2000, Section 212 (w.e.f. 13.12.2000. ] manager or other officer of the company, or if there is no Director, [* * *] [[ The words " managing agent, secretaries and treasurers" omitted by Act 53 of 2000.Section 212 (w.e.f. 13.12.2000).]] manager or officer of the company whose name and address are known to the Registrar, may be sent to each of the persons who subscribed the memorandum, addressed to him at the address mentioned in the memorandum.
