(4)Every company shall, unless prohibited by any provision of law or any order of Court, Tribunal or other authority, deliver the certificates of all securities allotted, transferred or transmitted—(a)within a period of two months from the date of incorporation, in the case of subscribers to the memorandum;(b)within a period of two months from the date of allotment, in the case of any allotment of any of its shares;(c)within a period of one month from the date of receipt by the company of the instrument of transfer under sub-section (1) or, as the case may be, of the intimation of transmission under sub-section (2), in the case of a transfer or transmission of securities;(d)within a period of six months from the date of allotment in the case of any allotment of debenture:Provided that where the securities are dealt with in a depository, the company shall intimate the details of allotment of securities to depository immediately on allotment of such securities.
