(2)Where any shares or debentures have to be recorded in the said register or to be omitted therefrom, in relation to any Director, by reason of a transaction entered into after the commencement of this Act and while he is a Director, the register shall also show the date of, and the price or other consideration for, the transactions:Provided that where there is an interval between the agreement for any such transaction and the completion thereof, the date so shown shall be that of the agreement.
