The Odisha (Non-Trading) Companies Act, 1959

 
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The Orissa (Non-Trading) Companies Act, 1959 
 
Act 5 of 1960 
 
 
 
 
 
 
 
 
Keyword(s): 
Company, Non Trading Company 
 
 
'ITH3E ORZSSA (iUON-TRAZ"NG) COMPANIES AG, ym'l 
[Received the assent of the Governor on the 20th Jwar~, 
1960, first published in an extraordinary issue 
of the Orissa Gazette, dated the 3rd 
February f 9601 
AN ACT RELATINO TO, COMPM WHICH ARB ,, 
. NON-TRADING CORP0vTIONS . . 
WHEREAS it is expedient to provide for the 
registration of non-trading wrporations with object 
contined to the State of Orissa in the manner herein- 
after appearing ; 
It is hereby enacted by the Legislature of the State 
of Orissa in the Tenth Yeat of the Republic of India 
as follows :- 
I 
1. (1) This Act XULY h called the Orissa (Non.-shon iitl* 
! 
Tradingl Companies Act, 1959. extent c~maan~b and 
mt. 
(2) It extends to the whole of the State of Orissa. 
(3) This Act shall be deemed to have mme into 
force on the 1st day of April. 1956. 
(Q) lit shall apply to a company as defined in 
ststion 2 of this Act. 
2. In this Act "a company" means a company Dafidtl~a. 
fumed and registered under this Act or an existing 
company foxpled and registered under any of the 
prevlous company laws specified in clause (ii) of sub 
section (I) of section 3 of the Companies Act, 1956 and 
(i) which is mnhed in the scope of its objects 
to the State of Orissa ; and 
(ii) which is a non-trading corporation within 
the meaning of entry 32 in list XI of the 
Seventh Schedule to the Constitution of 
India. 
1: .---.,-- .-. 
1. For Statcmcnt of Objects and Rcaurus, scc Orh Gazcl;~, EExtriiordinary 
dated the 8th bbctmber, 1959 (NO. 6M). 
130 1IBg OREA (NoN-TRADING) COMPANES [Or. Act 5 of 19601 
ACT, 1959 
A plication 
~Lct I oi 3. The pfovisions of the Companies Act, 1956g;;of 
19%. shall, so far as may be, apply to incorporation, regula- 
tion and winding up of companies to which this Act 
applies : 
Provided that the powers cbnferred on the Central 
Government by the said Act shaU be exercisable and 
may be exercised by the State Government. 
~epeal of 4. Section 289-A of 'the Indian Companies Act,f;;;of 
-'On 1913conferringpowersontheStateGovernmentwith 289 -A, 
AC~ 7. regard to non-trading corporations. with objects con- 
0t l913. hed to the State is hereby repealed. 

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