act 018 of 2013 : Companies (Removal of Difficulties) Second Order, 2014

Companies (Removal of Difficulties) Second Order, 2014

ACTNO. 18 OF 2013

06 February, 2014

In exercise of the powers conferred by sub-section (1) of Section 470 of the Companies Act, 2013 (18 of 2013), the Central Government hereby makes the following Order to remove certain difficulties that have arisen in giving effect to the provisions of Section 73 of the said Act, namely

Section 1.

1. (1) This Order may be called the Companies (Removal of Difficulties) Second Order, 2014.

(2) It shall come into force at once.

Section 2. Jurisdiction, Powers, authority and functions of Company Law Board

Until a date is notified by the Central Government under sub-section (1) of Section 434 of the Companies Act, 2013 (18 of 2013), the Company Law Board constituted in pursuance of sub-section (1) of Section 10-E of the Companies Act, 1956 (1 of 1956) shall exercise the jurisdiction, powers, authority and functions under sub-section (4) of Section 73 of the Companies Act, 2013 (18 of 2013).

1. Ministry of Corporate Affairs, Order No. S.O. 1428(E), dated June 2, 2014, published in the Gazette of India, Extra., Part II, Section 3(ii), dated 3rd June, 2014, p. 1, No. 1182.