(4)If-(a)the name of any person-(i)is without sufficient cause, entered in the register of members of a company, or(ii)after having been entered in the register, is without sufficient cause, omitted therefrom; or(b)default is made, or unnecessary delay takes place, in entering in the register the fact of any person having become, or ceased to be, a member [including a refusal under sub-section (1), the person aggrieved, or any member of the company, or the company, may apply to the [Tribunal] [ Substituted by Act 11 of 2003, Section 15, for " Company Law Board" .] for rectification of the register.
