Section 581ZT(1) in The Companies (Amendment) Act, 2002
(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.
