Act 042 of 1920 : Indian Companies (Amendment) Act, 1920

Preamble

Indian Companies (Amendment) Act, 19201

[Act No. 42 of 1920][16th September, 1920]
[Repealed by Act 1 of 1938, S. 2 and Schedule][16th September, 1920]

Passed by the Indian Legislative Council.

An Act further to amend the Indian Companies Act, 1913.

Whereas it is expedient further to amend the Indian Companies Act, 1913 (7 of 1913); It is hereby enacted as follows

1 Received the assent of the Governor General on the 16th September, 1920.

Section 1. Short title

1. Short title.- This Act may be called the Indian Companies (Amendment) Act, 1920.

Section 2. Amendment of section 91 B of Act VII of 1913

2. Amendment of section 91 B of Act VII of 1913.- To section 91 of the Indian Companies. Act, 1913 (VII of 1913), the following sub-section shall be added, namely:-

"(3) This section shall not apply to a private Company."