61. Registration of order and minute of reduction.
(1)The registrar on production to him of an order of the Court confirming the reduction of the capital of a company, and on the filing with him of a certified copy of the Order and of a minute Approved by the Court) showing, with respect to the share capital of the company as altered by the order, the amount of the share capital, the number of shares it to which it is to be divided and the amount of each share, and the amount (if any) at the date of the registration deemed to be paid up on each share, shall register the order and minute.(2)On the registration, and not before, the resolution for reducing share capital as confirmed by the order so registered shall take effect.(3)Notice of the registration shall be published in such manner as the Court may direct.(4)The registrar shall certify under his hand the registration of the order and minute, and his certificate shall be conclusive evidence that all the requirements of this Act with respect to reduction of share capital have been complied with, and that the share capital of the company is such as is stated in the minute.
