(1D)[Particulars of [every loan, guarantee or security referred to in sub-section (1-C)] [Inserted by Act 65 of 1960, Section 135 (w.e.f. 28.12.1960). ] [shall be entered in the register aforesaid within three days of the making of such loan, or the giving of such guarantee or the provision of such security or in the case of any loan made, guarantee given or security provided before the commencement of the Companies (Amendment) Act, 1960 (65 of 1960), within three months from such commencement or such further time not exceeding six months as the company may by special resolution allow.
