16. Effect of Failure to Register with in three months.
No such alteration shall have any operation until registration thereof has been duly effected in Accordance with the provisions of section 15, and registration is not effected within three months next after the date of the order of the Court confirming the alteration, or within such further time as may be allowed by the Court in accordance with the provision of section 15, such alteration and order and all proceedings connected therewith shall, at the expiration of such period of three months or such further time, as the case may be, become absolutely null and void:Provided that the Court may, on sufficient cause shown, revive the order on application made within a further period of one month.Articles of Association.
