(5)The company shall, within [thirty] [Substituted by Act 31 of 1965, Section 62 and Schedule, for " fifteen" (w.e.f. 15.10.1965). ] days after the service on the company of any order made on any such application, forward a copy of the order to the Registrar; and if default is made in complying with this provision, 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 43, for " fifty rupees" (w.e.f.13.12.2000 ).]].Transfer of shares and debentures
