Section 47(a) in The Companies (Amendment) Act, 2020
(a)for sub-section (3), the following sub-section shall be substituted, namely:—"(3) The Tribunal shall, within a period of thirty days from the date of the order,—(a)forward a copy of the order to the Registrar who shall record in the register relating to the company a minute of the dissolution of the company; and(b)direct the Company Liquidator to forward a copy of the order to the Registrar who shall record in the register relating to the company a minute of the dissolution of the company.";
