(1)On the making of the winding up order, it shall be the duty of the petitioner in the winding up proceedings and of the Receiver to file with the Registrar a copy of the order, within one month from the date of the making of the order;Provided that the Registrar may upon application in writing by such petitioner or Receiver, allow, in his discretion, further time not exceeding fifteen days for the filing of any such copy.(2)On the filing of a copy of the Winding up order, the Registrar shall make an entry thereof in his books relating to the chit and shall notify the same in the official Gazette.
