(1)Every company having a share capital shall, within [sixty] days from the day on which each of the annual general meetings referred to in section 166 is held, prepare and file with the Registrar a return containing the particulars specified in Part I of Schedule V, as they stood on that day, regarding-(a)its registered office,(b)the register of its members,(c)the register of its debenture holders,(d)its shares and debentures,(e)its indebtedness,(f)its members and debenture holders, past and present, and(g)its Directors, Managing Directors, [* * *] [ The words " managing agents, secretaries and treasurers" omitted by Act 53 of 2000, Section 68 (w.e.f. 13.12.2000).] [Managers and Secretaries] [ Substituted by Act 65 of 1960, Section 38, for " and managers" (w.e.f. 28.12.1960).], past and present:[Provided that if [any of the five] [Inserted by Act 65 of 1960, Section 38 (w.e.f. 28.12.1960). ] [immediately preceding returns has given as at the date of the annual general meeting with reference to which it was submitted the full particulars required as to past and present members and the shares held and transferred by them, the return in question may contain only such of the particulars as relate to persons ceasing to be or becoming members since that date and to shares transferred since that date or to changes as compared with that date in the number or shares held by a member.Explanation .-Any reference in this section or in section 160 or 161 or in any other section or in Schedule V to the day on which an annual general meeting is held or to the date of the annual general meeting shall, where the annual general meeting for any year has not been held, be construed as a reference to the latest day on or before which that meeting should have been held in accordance with the provisions of this Act.] [Inserted by Act 65 of 1960, Section 38 (w.e.f. 28.12.1960). ]
