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PART
XII
APPLICATION OF ORDINANCE TO COMPANIES FORMED
AND
REGISTERED UNDER PREVIOUS COMPANIES ACTS
440. Application
of Ordinance to companies formed and registered under previous Companies
Acts:-
This Ordinance shall
apply to existing companies as follows::-
(a) in the case of
a limited company other than a company limited by guarantee, this
Ordinance shall apply in the same manner as if the company has been
formed and registered under this Ordinance as a company limited by
shares;
(b) in the case of
a company limited be guarantee, this Ordinance shall apply in the
same manner as if the company had been formed and registered under
this Ordinance as a company limited by guarantee; and
(c) in the case of
a company other than a limited company, this Ordinance shall apply
in the same manner as if the company had been formed and registered
under this Ordinance as an unlimited company:
Provided that reference,
express or implied, to the date of registration shall be construed
as a reference to the date at which the company was registered under
the previous Companies Acts concerned.
441. Application
of Ordinance to companies registered but not formed under previous
Companies Acts:-
This Ordinance shall
apply to every company registered but not formed under any previous
Companies Acts in the same manner as it applies to existing companies
under this Ordinance:
Provided that reference,
express or implied, to the date of registration shall be construed
as a reference to the date at which the company was registered under
the previous Companies Acts concerned.
442. Application
of Ordinance to unlimited companies registered under previous Companies
Acts:-
This Ordinance shall
apply to every unlimited company registered as a limited company in
pursuance of any previous Companies Acts in the same manner as it
applies to an unlimited company registered in pursuance of this Ordinance
as a limited company:
Provided that reference,
express or implied, to the date or registration shall be construed
as a reference to the date at which the company was registered as
limited company under the previous Companies Act concerned.
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