(1)Where —(a)a company alters its share capital in any manner specified in sub-section (1) of section 61;(b)an order made by the Government under sub-section (4) read with sub-section (6) of section 62 has the effect of increasing authorised capital of a company; or(c)a company redeems any redeemable preference shares,the company shall file a notice in the prescribed form with the Registrar within a period of thirty days of such alteration or increase or redemption, as the case may be, along with an altered memorandum.
