The Andhra Pradesh Non-trading Companies Act, 1962.

THE ANDHRA PRADESH NON-TRADING COMPANIES ACT, 1962
Act No.2 of 1962
ARRANGEMENT OF SECTIONS
SECTIONS
1. Short title, extent commencement and application
2. Definition
3. Application of Central Act I of 1956 to companies to which this
Act applies
4. Power to remove difficulties
5. Repeal of Central Act VII of 1913 and Hyderabad Act IV, of 1320
Fasli
THE ANDHRA PRADESH NON-TRADING COMPANIES ACT, 1962
Act No.2 of 1962
[6th February, 1962]
AN ACT TO PROVIDE FOR THE INCORPORATION, REGULATION AND
WINDING UP OF NON-TRADING CORPORATIONS WITH OBJECTS
CONFINED TO THE STATE OF ANDHRA PRADESH.
BE it enacted by the Legislature of the State of Andhra Pradesh in the
Thirteenth Year of the Republic of India as follows:-
 1. Short title, extent commencement and application- (1) This Act may be
called the Andhra Pradesh Non-trading Companies Act, 1962.
(2) It extends to the whole of the State of Andhra Pradesh.
(3) It shall be deemed to have come into force on the 1st April, 1956.
(4) It shall apply to a company as defined in section 2 of this Act.
2. Definition - In this Act, a `company' means a company formed and
registered under this Act, or an existing company formed and registered under
any of the previous laws specified in1[sub-clause (ii) of clause (1) of section 3 of
the Companies Act, 1956 (Central Act I of 1956),] and which is a non-trading
corporation with objects confined to the State of Andhra Pradesh falling within
the scope of entry 32 in List II of the Seventh Schedule to the Constitution of
India.
3. Application of Central Act I of 1956 to companies to which this Act
applies –1[The provisions of the Companies Act, 1956 (Central Act I of 1956),]
shall, so far as may be, apply to the incorporation, regulation and winding up
of companies to which this Act applies:
Provided that--
(i) the powers conferred on the Central Government by those
provisions shall be exercisable and may be exercised by the
State Government.
(ii) the State Government shall be competent by notification
in the Andhra Pradesh Gazette, to delegate all or any of such
powers to any subordinate officer or authority specified in
the said notification;
(iii) the State Government shall have power by like
notification to relax, omit, add to or vary any provision of the
aforesaid Central Act, in relation to companies to which this
Act applies;
(iv) the powers, duties and functions of the Registrar under
the said provisions shall be exercised, discharged and
performed by such person as may be appointed by the State
Government by name or by virtue of office, to be the
Registrar in relation to companies to which this Act, applies.
4. Power to remove difficulties - If any difficulty arises in giving effect to the
provisions of1[the Companies Act, 1956 (Central Act I of 1956),] in relation to
companies to which this Act applies, the State Government may, as occasion
may require, by order in the Andhra Pradesh Gazette, make such adaptations
or modifications of the said provisions not affecting the substance, or give such
1. The Companies Act, 1956 is repealed and the Companies Act, 2013 (Central Act 18 of 2013)
is in force.
directions not inconsistent with the purposes of this Act, or of the said
provisions, as appear to them necessary or expedient for removing the
difficulty.
5. Repeal of Central Act VII of 1913 and Hyderabad Act IV, of 1320 Fasli -
The provisions of the Indian Companies Act, 1913 (Central Act VII of 1913),
and the Hyderabad Companies Act, 1320 Fasli (Hyderabad Act IV of 1320
Fasli), in so far as they relate to the incorporation, regulation and winding up
of companies which are non-trading corporations with objects confined to the
State of Andhra Pradesh falling within the scope of entry 32 of List II of the
Seventh Schedule to the Constitution of India, are hereby repealed.

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