(2)The company shall, within [thirty days] from the date of the opening of any foreign register, file with the Registrar notice of the situation of the office where such register is kept; and in the event of any change in the situation of such office or of its discontinuance, shall, within [thirty days] [ Substituted by Act 31 of 1965, Section 62 and Schedule, for " one month" (w.e.f. 15.10.1965).] from the date of such change or discontinuance, as the case may be, file notice with the Registrar of such change or discontinuance.
