(3)The Registrar shall return the books and papers seized under this section as soon as may be, and in any case not later than the thirtieth day, after such seizure, to the company or the other body corporate or, as the case may be, to [* * *] [Inserted by Act 65 of 1960, Section 73 (w.e.f. 28.12.1960). ] [the Managing Director or the manager or any other person, from whose custody or power they were seized and inform the [Magistrat] [Inserted by Act 65 of 1960, Section 73 (w.e.f. 28.12.1960). ] [of such return:Provided that the Registrar may, before returning such books and papers as aforesaid, take copies of, or extracts from them [or place identification marks on them or any part thereof] [Inserted by Act 65 of 1960, Section 73 (w.e.f. 28.12.1960). ] [or deal with the same in such other manner as he considers necessary.
