Section 581ZT in The Companies (Amendment) Act, 2002
581ZT. Power to modify Act in its application to Producer Companies.-
(1)The Central Government may, by notification in the Official Gazette, direct that any of the provisions of this Act (other than those contained in this Part) specified in the said no ification-(a)shall not apply to the Producer Companies or any class or category thereof; or(b)shall apply to the Producer Companies or any class or category thereof with such exception or adaptation as may be specified in the notification.(2)A copy of every notification proposed to be issued under sub- section (1), shall be laid in draft before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more succes ive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in disapproving the issue of the notification or both Houses agree in making any modification in the notifica ion, the notification shall not be issued or, as the case may be, shall be issued only in such modified form as may be agreed upon by both the Houses.
