(1)Every company shall, within three months after the allotment of any of its shares, debentures or debenture stock, and within three months after the registration of the transfer of any such shares, debentures or debenture stock, complete and have ready for delivery the certificates of all shares, the debentures, and the certificates of all debenture ; stock allotted or transferred, unless the conditions of issue of the shares, debentures or debenture stock otherwise provide.
