(4)If, in any case where a company is being wound-up, the Registrar has reasonable cause to believe either that no Liquidator is acting, or that the affairs of the company have been completely wound-up, and any returns required to be made by the Liquidator have not been made for a period of six consecutive months, the Registrar shall publish in the Official Gazette and send to the company or the Liquidator, if any, a like notice as is provided in sub-section (3).
