In section 356 of the principal Act, for sub-section (2), the following sub-section shall be substituted, namely:—"(2) The Tribunal shall—(a)forward a copy of the order, within thirty days from the date thereof, to the Registrar who shall record the same; and(b)direct the Company Liquidator or the person on whose application the order was made, to file a certified copy of the order, within thirty days from the date thereof or such further period as allowed by the Tribunal, with the Registrar who shall record the same.".
