The West Bengal Non-trading Corporations Act, 1965

GOVERNMENT OF WEST BENGAL 
LEGISLATIVE DEPARTMENT 
West Bengal Act XI of 1965 
THE WEST BENGAL NON-TRADING CORPORATIONS 
ACT, 1965. 
[Passed by the West Bengal jiegislatiere..] 
Assent of the Governor was first published in the Galenite Gazette, 
Extraordinary, of the 12th June, 1965.] 
[12th June, 1965.] 
An Act to provide for the incorporation, regulation and 
winding up of non-trading corporations with objects 
confined to the State of West Bengal and for matters 
connected therewith. 
It is hereby enacted in the Sixteenth Year of the 
Republic of India, by the Legislature of West Bengal, as 
follows :- 
1. (1) This Act may be called the West Bengal Non-
trading Corporations Act, 1965. 
(2) It extends to the whole of West Bengal. 
(3) It shall come into force on such date as the State 
Government may, by notification in the Official Gazette, 
appoint. 
2. In this Act a corporation means a corporation formed 
and registered under this Act and includes an existing cor-
poration or a company formed and registered under any of the 
previous companies laws specified in sub-clause (ii) of clause 
I of 1956. (1) of section 3 of the Companies Act, 1956, provided— 
(i) it is a corporation or a company with objects confined 
to the State of West Bengal, and 
(ii) it is not a trading corporation or a company within 
the meaning of entries 43 and 44 of List I of the 
Seventh Schedule to the Constitution of India. 
3. The provisions of the Companies Act, 1956 thereinafter 
referred to as the said Act), shall, so far as may be, apply 
to the incorporation, regulation and winding up of corpora-
tions formed under this Act:. 
Provided that— 
the powers conferred .4m the Central Government ley 
the said Act shall be powers of the State Govern-. 
swat ; 
Price—Indian, 12 P.; English, IL 
Short title, 
extent and 
eomtnens e. 
meat. 
Applica-
tion. 
Applies-
tioo of Aot 
1 of 1956. 
2 The West Bengal Non-trading Corporations Act, 196 ,5. 
West Ben. Act 
(Section 4.) 
(ii) the powers, duties and functions of the Registrar 
under the said Act 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 corpora-
tions formed under this Act; 
(iii) the State Government may, by notification in the 
Official Gazette, direct that any of the provisions 
of the said Act spelified in the notification— 
(a) shall not apply to a corporation formed under 
this Act, or 
(b) shall apply to a corporation formed under this 
Act, only with such exceptions, modifications 
and adaptations, as may be specified in the 
notification.. 
:Repeal and 
savings. 
4. The enactments specified in sub-clause (ii) of clause (1) 
of section 3 of the Companies Act, 1956, in their application 1 of 1956. 
to a corporation as defined in section 2 of this Act are hereby 
repealed : 
Provided that such repeal shall not affect— 
any order, rule, regulation, appointment, convey-
ance, mortgage, deed, document or agreement 
made, fee directed, resolution passed, direction 
given, proceeding taken, instrument executed or 
issued, or thing done under or in pursuance of any 
of these enactments; but any such order, rule, 
regulation, appointment, conveyance, mortgage, 
deed, document, agreement, fee, resolution, direc-
tion, proceeding, instrument or -thing shall, if in 
force at the commencement of this Act, continue 
to be in force, a -ad so far as it could have been 
`made, directed, passed, given, taken, executed. 
Issued. or done under ,or in pursuance of this Act 
shall have effect as if made, -directed, passed, 
given, taken, executed, issued or done under or 
in pursuance of this Act; 
(ii) any right, privilege, obligation or liability acquired, 
accrued or incurred under any of these enactments ; 
(iii) any penalty or punishment incurred in respect of 
any offence committed under any of these 
enactments; 
(iv) any investigation, legal proceeding or remedy in 
respect of any such right, privilege, obligation, 
liability, penalty or punishment as aforesaid; 
(i) 
The West Bengal Non-trading Corporations Act, 1965. 3 
xl of 1965.] 
(Section 5.) 
(v) any proceedings in dissolution commenced before the 
coming into force of this Act; 
and any such investigation, legal proceeding or remedy may 
be instituted, continued or enforced and any such penalty or 
punishment may be imposed and any such proceedings in 
dissolution may be continued as if this Act had not been 
passed. 
5. If any difficulty arises in giving effect to the provisions Removal of 
of this Act, the State Government may take such steps or difficulties. 
issue such orders not inconsistent with this Act as it deems 
necessary for the removal of the difficulty. 
WBGP-66/7-458A0IVI 

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