(1) No such alteration as is referred to in section 17 shall have any effect until it has been duly registered in accordance with the provisions of section 18.

¹ [(2) If the documents required to be filed with the Registrar under section 18 are not filed within the time allowed under that section, such alteration and the order of the ² (Central Government) made under sub-section (5) of section 17 and all proceedings connected therewith, shall, at the expiry of such period, become void and inoperative:

Provided that the ² (Central Government)may, on sufficient cause shown, revive the order on application made within a further period of one month.]

1. Substituted by Companies (AMENDMENT) Act, 1960

2. Substituted by Act 41 of 1974, sec. 5, for "Court" (w.e.f. 1-2-1975) and again subs. by Act 11 of 2003, sec. 8, for Company Law Board".