LexSection 21D — Transitional provisions.
The Company Secretaries Act, 1980
1 [21D. Transitional provisions. -- All complaints pending before the Council or any inquiry initiated by the Disciplinary Committee or any reference or appeal made to a High Court prior to the commencement of the Company Secretaries (Amendment) Act, 2006 (8 of 2006) shall continue to be governed by the provisions of this Act, as if this Act had not been amended by the Company Secretaries (Amendment) Act, 2006.]Open in Lexace · Ask the AI about this section