(1A)[In computing the period of [thirty days] [Inserted by Act 65 of 1960, Section 164 (w.e.f. 28.12.1960). ][from the date of the making of a winding up order under sub-section (1), the time requisite for obtaining a certified copy of the order shall be excluded.] [Inserted by Act 65 of 1960, Section 164 (w.e.f. 28.12.1960). ]
