(2)Where articles have been registered, [a copy of every resolution referred to in sub-section (1) which has the effect of altering the articles and a copy of every agreement referred to in that sub-section] [ Substituted by Act 65 of 1960, Section 51, for " a copy of every such resolution or agreement" (w.e.f. 28.12.1960).] for the time being in force shall be embodied in or annexed to every copy of the articles issued after the passing of the resolution or the making of the agreement.
