82. Registration and copies of special and extraordinary resolutions:-
(1)A copy of every special and extraordinary resolution shall, within fifteen days from the confirmation of the special resolution or from the passing of the extraordinary resolution, as the case may be, be printed or typewritten and filed with the registrar, who shall record the same.(2)Where articles have been registered, a copy of every special resolution for the time being in force shall be embodied in or annexed to every copy of the articles issued after the date of the resolution.(3)Where articles have not been registered, a copy of every special resolution shall be forwarded in print to any member, at his request, on payment of one rupee or such less sum as the company may direct.(4)If a company makes default in so filing with the registrar a copy of a special or extraordinary resolution, it shall be liable to a line not exceeding twenty rupees for every day during which the default continues.(5)If a company makes default in embodying in or annexing to a copy of its articles or in forwarding in print to a member, when required by this section, a copy of a special resolution, it shall be liable to a fine not exceeding ten rupees 1'or each copy in respect of which default is made.(6)Every officer of a company who knowingly and wilfully authorises or permits any default by the company in complying with the requirements of this section' shall be liable to the like penalty as is imposed by this section on the company for that default.
