(3)If the Registrar is satisfied that in the circumstances of any particular case of the period of [thirty days] [Substituted by Act 31 of 1965, Section 62 and Schedule, for " one month" (w.e.f. 15.10.1965). ] specified in sub-sections (1) and (2) for compliance with the requirements of this section [is or was inadequate, he may, on application made in that behalf by the company, whether before or after the expiry of the said period, extend that period as he thinks fit;] [Substituted by Act 31 of 1965, Section 11, for certain words (w.e.f. 15.10.1965). ] and if he does so, the provisions of sub-sections (1) and (2) shall have effect in that particular case as if for the said period of [thirty days] [Substituted by Act 31 of 1965, Section 62, and Sch., for " one month" (w.e.f. 15.10.1965). ] the extended period allowed by the Registrar were substituted.
