The ASSAM NON-TRADING COMPANIES ACT, 1960

The 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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