The Companies Act, 1956 Bare Act
1. Short title, commencement and extent.
(1)This Act may be called the Companies Act, 1956.

(2) It shall come into force on such date1 as the Central Government may, by notification in the Official Gazette, appoint.

2[(3) It extends to the whole of India:]

3[***]

4[Provided 5[***] that it shall apply to the State of Nagaland subject to such modifications, if any, as the Central Government may, by notification in the Official Gazette, specify.]
1.Came into force on 1-4-1956 vide S.R.O. 612, dated 8th March, 1956, published in the Gazette of India, Extra. 1956, Pt.II, sec. 3, p. 473.

2. Subs. by Act 62 of 1956, sec. 2 and Sch., for sub-section (3) (w.e.f. 1-11-1956).

3. First proviso omitted by Act 25 of 1968, sec. 2 and Sch. (w.e.f. 15-8-1968).

4. Ins. by Act 31 of 1965, sec. 2 (w.e.f. 15-10-1965).

5. The word "further" omitted by Act 25 of 1968, sec. 2 and Sch. (w.e.f. 15-8-1968)

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Companies Act Judgment 1 | Companies Act Judgements 2 | Companies Act Judgments 3 | Companies Act Judgments 4  

 

 

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