(3)No Court shall grant any relief to any officer under sub-section (1) or sub-section (2) unless it has, by notice served in the manner specified by it, required the Registrar and such other person, if any, as it thinks necessary, to show cause why such relief should not be granted.] [ Substituted by Act 65 of 1960, Section 206, for sub-Section (2) (w.e.f. 28.12.1960).]
