(1)[The Central Government may, by notification in the Official Gazette, appoint a person as public trustee to discharge the functions and to exercise the rights and powers conferred on him by or under this Act.] [ Inserted by Act 53 of 1963, Section 7 (w.e.f. 1.1.1964).](2)[ The provisions of this section shall not apply on and after the commencement of the Companies (Amendment) Act, 2000.] [ Inserted by Act 53 of 2000, Section 63 (w.e.f. 13.12.2000).]
