Central Government Act
Section 18(1) in The Companies Act, 1956
(1) A certified copy of the order of the 2[ Company Law Board] made under sub- section (5) of section 17 confirming the alteration, together with a printed copy of the memorandum as altered, shall, within three months from the date of the order, be filed by the company with the Registrar who shall register the same and certify the registration under his hand within one month from the date of the filing of such documents.