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[Cites 0, Cited by 0] [Section 620A] [Entire Act]

Union of India - Subsection

Section 620A(2) in The Companies Act, 1956

(2)The Central Government may, by notification in the Official Gazette, direct that any of the provisions of this Act specified in the notification-
(a)shall not apply to any Nidhi or Mutual Benefit Society, or
(b)shall apply to any Nidhi or Mutual Benefit Society with such exceptions, modifications and adaptations as may be specified in the notification.