| [Sikkim Act No. 3 of 1989] | [6th March, 1989] |
An Act to amend the Registration of Companies Ad. Sikkim 1961.
Whereas it has become necessary to comply with the provisions of the Constitution of India and limit the power of the State with regard to registration of companies in the State of Sikkim;
And whereas the provisions of the Registration to Companies Act. Sikkim, 1961 are to be confined to the entries in List II (State List) of the Seventh Schedule to the Constitution of India;
Be it enacted by the Legislature of Sikkim in the Fortieth. Year of the Republic of India as follows:
1. Short title.- This Act may be called the Sikkim Registration of Companies (Amendment) Act, 1989.
2. Amendment of section 2.- In section 2 of the Registration of Companies Act Sikkim, 1961, in clause (ii), after sub-clause (c), the following subclause shall be and shall akvays be deemed to have been inserted, namely:
"(d) a Company which shall not be a Company set up to canyon business in any other State except the State of Sikkim relating to acquisition and transfer of stock or shares, or investment of money or value of money or any form of trade in investments."