The ASSAM NON-TRADING COMPANIES ACT, 1960
Assam · state statute
Open in Lexace · Ask the AI about this actThe 16th December 1960 . . No.LJL.5 .9/58 ......... The followiri:g Act of the Assam Legislative Assembly hich received the assent of the Governor is hereby published for general nformation. Received the· assent of the Governor on the 12th ,'Decem.ber 1960 ASSAM ACT No.XXXII OF 1960 THE ASSAM NON-TRADING COMPANIES ACT, 1960 (As passed by the Assembly) [Published in the Assam Gazette, Extraordinary, dat ed the 17th December B60J An Act to piovicie the Jaw for incorporation, regulation and winding up of non- . trad ing com,panies and certain other associati.ons with objects con- ·~. fined to. the State of Assam. WHERE AS it is expedient to provide the law for incorporation, regulation and winding up of non trading compani es and certa in other associations with · objects confined to the State of A~sa m, in the manner here-in-af!er appearing ; It is hereb y enac ted in the Eleventh Year o~ the Republic of India as follows :- Short title, L (1) This Act may be called the Assam Non- . extent and Trading Companies Act, 1960. ~~~~ence- (2) It extends to the whok of the State of Assam. · (3) It shall come into force at once. (4) It shall apply to a compan y as defined in Section 2 of this Act. 2. In this Act a company means a com pan y formed and registered under this Act or an existing company forme d and registered under any of the. previous companies laws specified in clause (ii) of sub-s ec- tion (1) of Section 3 of the Companies Act, 1956 and Act I of . ' 1956 (i) which is confined in the scope of its objects · to the State of Assam, and (ii) which is a non-trading corporation within the meaning · of Entr ies 43 and 44 in List I of the Seventh Schedu le to the Constitution of India . . ,. Applicati .o!l 3. The provisions of the Compan ies Act, 1956 shall, of t~ e C~m- so far as may l:)e, apply to incor por ation regulation j~;~e:o N~~-and winding up of compa nies to which' this Act . Tradln !! applies : - Companies with objects Provide d that- - confined to the State of A>sam. -' (i) the powers conferred on the Centrpl Govern ment by those provisions shall be exercis able ,a:tJ.d may be exe.tcised by the State Governm ent ; Act l of 1956. 2 (ii) the State Government may, by notifica tion in the Official Gazette, adopt, so far as may be, the rules framed by the Supreme Act 1 of Court und er Section 643 of the Compa- 1956. nies Act , 1956 ; (iii) the State Government shall be competent by notification in the Official Gazette, to delegate all or any of such power s to any I sub ordin ate officer or authority specified in ~ the notification ; (iv) the State Government shall have power , by a like notification, to relax, ornic. add to or vary any provision of the aforesaid Act, here by made applicable tc) ccm.panies to which this Act applies ; and (v) the powers, duties and fun ctions of the Registrar under the said provisions shall be exercised, discharged and pe;·formed by such person as may be appointed by the State Governm~nt, by nam e o r by virtue of office, to be the Registrar in relation to companies to which this Act applies. Repeal and 4. (1) The enactm ents specified in the Schedule to Sa\•ings. this Act with regard to their operation in respect of incorporation, regulati on and winding up of nnn trading companies witb obj ects confined to the Stat e of Assam are hereby repealed. 1913 JCJ42 1951 1952 (2) Notwithstanding tiw repeal under sub-sec tion (I), the provisions of the enactmen ts repealed shall. with regard to non-tniding companies with objects confined to the State of Assa m, apply in res pect of such matters as provided in Sections 645. 646, 647, 648, 649, 650. 65 1, 652. 653, 654, G.'i.'i 656, 657 Act 1 of ct11d 6."8 of the Companies Act, 1956. · 1956. No. 2 VII LIV LIT LI SCHEDULE [See Section 4(1)] Enactments repealed Su f:ic c t ar : hort title 3 The Indian Companies Act, 1913. The Regj st ration of, Transferred Companies Ordinance . The Indian Companies (Amendment) Act , 1951. . The Indian Companies '(Amendment) Act, 1952. B. C. BARUA, Secy. to the Govt. of Assam, Law naptt. •
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