(3)Within [thirty] [ Substituted by Act 31 of 1965, Section 62 and Schedule, for " fourteen" (w.e.f. 15.10.1965).] days after the making of an order under this section, every company in relation to which the order is made shall cause a certified copy thereof to be filed with the Registrar for registration.If default is made in complying with this sub-section, the company, and every officer of the company who is in default, shall be punishable with fine which may extend to [five hundred rupees] [ Substituted by Act 53 of 2000, Section 176, for " fifty rupees" (w.e.f. 13.12.1965).].
