46. Copy of winding up order to be filed with the Registrar.
(1)On the making of a winding up order, it shall be the duly 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 in the District Gazette that such an order has been made.
